RADIO TELEVISION Vs. SHARMA K K

JUDGEMENT

(1.) THIS is a petition under Articles 226 and 227 of the Constitution of India directed against an ward of the Industrial tribunal, dated 6 April I960, holding that the services of the respondent 1, K. K. Sharma, cad been wrongfully terminated and he was entitled to the lights of reinstatement and live months' emoluments.

(2.) AT the outset it may be stated that the clause of the respondent 1 had been espoused Commercial Employees' Union to whom notice of this petition has been served. The respondents 3 and 4 are the Industrial Tribunal, Delhi, and the Delhi Administration, Delhi, who are not represented in this Court. The respondent 1 was served in the first instance though the notice of an actual date his not been served on him. I do not, however, consider it is necessary to adjourn the hearing of this petition because the respondent 2 (Commercial Employees' Union, which had espoused the cause of K. K. Sharma, has been served with a notice of the actual date of the hearing.

(3.) K. K. Sharma was employed as an advertisement manager on 11 November 1958, by the petitioner Radio Television. There were only three other employees in this organization, these being K. S. Virdee, who is styled as editor and manager, P. K. Anand and V. P. Ajmani. The services of all the employees except K. S. Virdee were terminated on 24 August 1959. Their case was sent to the conciliation officer before whom the employees other than K. K. Sharma compromised and the dispute relating to K. K. Sharma was eventually referred for adjudication to the industrial tribunal on 2 February 1960, it being stated in the order of reference that the respondent 1 was represented by the Commercial Employees' Union.