RAJ BAHADUR Vs. GENERAL MANAGER FOOD SPECIALITIES LTD

JUDGEMENT

(1.) THE constitutional validity of clause (bb) of Section 2 (oo) of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act') is what is sought to be challenged here.

(2.) A similar point has been raised in a bunch of writ petitions which shall all be disposed of by this order. To highlight the point in issue, it would suffice to give the relevant facts pertaining to this particular petition

(3.) THE petitioner-Raj Bahadur was employed as a Helper on five different occasions. Each time, the appointment given to him was for a fixed period. The last such term of appointment being from May 7, 1984 to December 19, 1984. It was when further no appointment was offered to him that a reference was made at his instance to the Labour Court under Section 10 (1) (c) of the Act regarding the termination of his services.