HINDUSTAN MACHINE TOOLS LTD Vs. LAJWANTI

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment of the learned Single Judge holding that the services ofthe workman will be deemed to have been terminated on the day when the action of the management was upheld by the Labour Court.

(2.) THE learned Single Judge while concluding as above relied upon Desk Raj gupta y v. Industrial Tribunal IV U. P. Lucknow and Another, AIR 1990 SC 2174 : (1991) 1 SCC 249 : 1991-I-LLJ-120 and Gujarat Steel Tubes ltd. v. Gujarat Steel Tubes Mazdoor Sabha and others, AIR 1980 SC 1896 : (1980) 2 SCC 593 : 1980-I-LLJ-137.

(3.) AGGRIEVED by the said judgment, this appeal was preferred by the management, inter alia, praying that the finding of the learned single Judge was contrary to the Constitutional bench in P. H. Kalyani v. Air France, AIR 1963 sc 1756 : 1963-I-LLJ-679 and D. C. Roy v. Presiding Officer, Labour Court and Others, air 1976 SC 1760 : (1976) 3 SCC 693 and to the judgments of the Punjab and Haryana High court which were rendered prior to the impugned judgment.