PITAMBER LAL Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) By way of this writ petition filed under Article 226 of the Constitution of India, the petitioner has challenged the award passed by learned Central Government Industrial Tribunal- cum-Labour Court-I, Chandigarh, in Industrial Dispute No. 142 of 2014, titled as Pitamber Lal vs. Bharat Sanchar Nigam Limited and another, in terms whereof the claim petition preferred by the petitioner under Sec. 2-A of the Industrial Disputes Act, 1947, has been dismissed being time barred.

(2.) Having heard learned Counsel for the petitioner as well as learned Counsel for the respondents and having carefully perused the award passed by learned Tribunal, this Court does not finds any infirmity therein.

(3.) It is a matter of record that the services of the petitioner were terminated on 31/12/2011, which termination was challenged by the petitioner, by filing a claim petition under Sec. 2-A of the Industrial Disputes Act, before the learned Tribunal on 26/3/2015. Sec. 2-A of the Industrial Disputes Act, 1947, enables a workman to approach the learned Labour Court or the Tribunal, as the case may be, for adjudication of a dispute pertaining to the discharge, dismissal, retrenchment or termination of his services notwithstanding the provisions of Sec. 10 of the Industrial Disputes Act, after satisfying the requirements as are contemplated in sub-Sec. (2) thereof.