JAIN SOLVEX AND EXPORTS INDUSTRIES Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL-CUM-LABOUR COURT, JALANDHAR AND ANR

JUDGEMENT

(1.) This petition has been filed by the management aggrieved by the order dated 3.10.2012 (P-1) passed by the Labour Court, Jalandhar whereby the management's evidence has been ordered to be closed. The brief facts are that the case was fixed for management's evidence on 3.10.2012. It is averred that the management had to examine its witness Suresh Jain on the date fixed. Since the witness was taken ill, a request was made on 3.10.2012 for an adjournment. The written request for adjournment was supported by medical certificate issued by a qualified Ayurvedic doctor who found on examination of the patient a mild chest pain.

(2.) The Labour Court has dismissed the application for want of medical certificate from a heart specialist. The following order has been passed:--

(3.) On declining the request, the management's evidence was closed and the matter was posted for arguments on 15.11.2012. In this background, the writ petition has been filed challenging the order dated 3.10.2012.