AJIT SINGH WORKMAN MURTHAL BUS STAND, SONEPAT Vs. THE PRESIDING OFFICER, LABOUR COURT, ROHTAK, CAMP COURT, SONEPAT AND ANR.

JUDGEMENT

(1.) These appeals directed against order dated 30.8.1991 passed by the learned Single Judge in CWP No.1994 of 1985, Ajit Singh v/s. The Presiding Officer, Labour Court, Rohtak and another and CWP No.2018 of 1985. The Sonepat Cooperative Sugar Mills Ltd., Sonepat v/s. The Presiding Officer, Labour Court, Rotak.

(2.) Appellant -Ajit Singh was appointed as Legal Assistant in the service of Sonepat Cooperative Sugar Mills Ltd., Sonepat His service was terminated on 9.2.1980 without complying with the provisions of Sec. 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, Sh. 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 Sec. 10(1)(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 Ss. 25 -F and 25 -G of the Act. He also accused the management of the mill of adopting unfair labour practice.