RAKESH SHARMA Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) By way of this petition, petitioner has challenged the award passed by the Court of learned Presiding Officer, Central Government Industrial Tribunal-cum-Labour CourtII, Chandigarh, dated 31.01.2013, vide which, the following

(2.) The Reference so made to it by the appropriate government was answered by learned Presiding Officer, Central Government Industrial Tribunal-Labour Court-II, Chandigarh, as under:-

(3.) Brief facts necessary for adjudication of this case are that an industrial dispute was raised by the present petitioner feeling aggrieved by the factum of his being terminated by the Employer purportedly in violation of the provisions of Section 25-F of the Industrial Disputes Act, 1947 (hereinafter referred to as the 'Act'). Pursuant to the Industrial dispute having been raised by the workman, appropriate government made the afore cited Reference for adjudication to learned Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court-II, Chandigarh.