AJIT KUMAR ROY Vs. STATE OF ORISSA

JUDGEMENT

(1.) IN this writ application a "workman" of the Hindustan Steel Limited, Rourkela has challenged the validity of the order passed by the Government of Orissa in the labour Department dated 4-10-1962 declining to refer to the, Labour Court for adjudication a dispute between him and his employer namely the Hindustan Steel limited, Rourkela, regarding the, termination of his services.

(2.) THE impugned order was passed in exercise of the powers conferred by Subsection (5) of Section 2 of the Industrial Disputes Act and reads as follows: <FRM>JUDGEMENT_13_TLORI0_1964Html1.htm</FRM>

(3.) THE petitioner was appointed as a fitter in the Blast Furnace Section of the rourkela Steel plant on 19-9-1958. On 9-12-1960 his services were terminated on payment of three months' pay in lieu of notice. The order terminating his services is as follows: