SATBIR SINGH Vs. MACHINO PLASTIC LTD

JUDGEMENT

(1.) The petitioner has challenged the orders dated 24.03.2011 and dated 22.07.2013 passed by the Industrial Tribunal-cum-Labour Court-I, Gurgaon (hereinafter referred to as the "Labour Court").

(2.) In short, the dispute relating to termination of the services of the petitioner was referred to respondent no.2. The petitioner put in appearance and after completion of the pleadings, the issues were framed on 30.05.2002. On 24.03.2011, the case was fixed for examination of the management witness but neither the petitioner nor his authorized representative was present, therefore, the Labour Court passed the order dated 24.03.2011 observing that:-

(3.) The petitioner, thereafter, filed application for setting aside the aforesaid order but the application was contested by respondent no.1. Respondent No.2 dismissed the application vide order dated 22.07.2013 on the ground that the Labour Court does not have the jurisdiction to review its order while referring to a decision of the Supreme Court in the case of Kapra Mazoor Ekta Union v. Management of M/s. Birla Cotton Spinning and Weaving Mills Ltd. and others,2005 2 RSJ 653.