AJIT SINGH Vs. P O LABOUR COURT

JUDGEMENT

(1.) These appeals are directed against order dated March 30, 1991 passed by the learned single Judge in C.W.P. No. 199 of 1985, Ajit Singh v. Presiding Officer, Labour Court, Rohtak and another and C.W.P. No. 2018 of 1985, The Sonepat Co- operative Sugar Mills Ltd. Sonepat v. Presiding Officer, Labour Court, Rohtak.

(2.) Appellant-Ajit Singh was appointed as Legal Assistant in the service of Sonepat Co-operative Sugar Mills Ltd., Sonepat on September 27, 1978. His service was terminated on February 9, 1980 without complying with the provision of Section 25-F of the Industrial Disputes Act, 1947 (for short, 'the Act') or holding enquiry in consonance with the rules of natural justice. Immediately thereafter, Shri Vishnu Dutt was appointed on part time basis to do the work which was being done by the appellant. He challenged the action of the employer by raising an industrial dispute which was referred by the State Government to Labour Court, Rohtak under Section 10(l)(c) of the Act.

(3.) In his statement of claim, the appellant pleaded that the termination of his service was vitiated due to violation of the mandatory provisions of Sections 25-F and 25-G of the Act. He also accused the management of the mill of adopting unfair labour practice.