M K KOHLI Vs. ALFADEAL CHEMICALS

JUDGEMENT

(1.) SHRI M. K. Kohli, petitioner has filed the present writ petition under Articles 226/227 of the Constitution of India for the issuance of proper writ, direction or order quashing the order passed by respondent No. 2 dated 23. 6. 1981 published in Haryana Govt. Gazette dated 3. 11. 1981 (Annexure P. 2) against the respondents.

(2.) THE case set up by the petitioner is that he was employed as a Salesman by respondent No. 2 on 25. 1. 1977. Respondent No. 1 M/s Alfadeal Chemical is a firm carrying on business as an industrial undertaking by manufacturing and supplying cutting oil and numerous other chemicals and also doing job work in metal finishing on contract. Part of the manufacturing process and job work is carried on manually and part of it is carried on mechanically with the aid of machines working with power. The petitioner further states that respondent No. 1 is an industry within the meaning of Section 2 (j) of the Industrial Disputes Act as it runs a systematic activities for the production and distribution of goods and services calculated to satisfy ' human wants.

(3.) NOTICE of the writ petition was given to the respondent No. 1. Nobody has given the appearance on behalf of this respondent, nor any written statement was filed in the Registry. In the light of the above, the present writ petition is being disposed of with the assistance of Shri R. S. Mittal, Sr. Advocate, appearing on behalf of the petitioner.