BHARAT KUMAR SEKHAR Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) THE petitioner has challenged apart of the award (Annexure-1) of the Presiding Officer, Labour Court, Orissa, by which, although he declared that termination of the services of the petitioner was illegal nevertheless he did not direct his reinstatement according to Section 25-F of the Industrial Disputes Act ('act' for short ).

(2.) FACTS are brief and are stated below. The petitioner was appointed as a workman under opposite party No. 3 on 1-5-1951 on a monthly pay of Rs. 40/ -. He continued to serve under it in different capacities with enhanced pay. At the time of termination of his services with effect from 1-3-1976 as a measure of punishment but without drawing up a proceeding, he was holding the post of supervisor on a monthly pay of Rs. 165/ -. He challenged the order of termination and the following dispute was referred to the Labour Court:

(3.) OPPOSITE Party No. 1 is the Presiding Officer, Labour Court and Opposite Party No. 2 is the State Government. They did not file any counter nor even Opposite Party No. 3 who was the real contestant. At the time of hearing, none represented Opposite Party No. 3.