RAM NATH MEHLAWAT ADVOCATES Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS writ petition is filed to quash the award passed by the Labour Court, Faridabad in Reference No. 3 of 1981 dated 12. 11. 1981.

(2.) ACCORDING to the 3rd respondent, he was employed on 25. 4. 1979 by the petitioner who is the proprietor of M/s Jan Hirdya Weekly, Rewari. According to him, his services were terminated illegally on 25. 9. 1979 without giving any reasons. Thereupon he raised an industrial dispute which was referred to the Labour Court for adjudication. The Labour Court decided the matter against the petitioner ex-parte on the ground that the respondent (petitioner herein) avoided service of summons and set aside the order of termination and directed his reinstatement with continuity of service and full back wages.

(3.) LEARNED Counsel for the petitioner contended that the summons were not served on the petitioner. Therefore, the ex-parte proceedings are liable to be set aside. He further contended that even, on merits, the 3rd respondent has no case as on his own showing he has not completed 240 days in the year preceding to the date of his termination.