SHADI LAL Vs. STATE OF J&K

JUDGEMENT

(1.) PETITION admitted.

(2.) WITH the consent of State counsel, petition is taken up for final disposal.

(3.) SERVICES of the petitioner were terminated vide order Annexure "D". He submits that he took up the matter before Assistant Labour Commissioner, Anantang. He wanted that matter to be referred to Industrial Tribunal. Labour Commissioner J&K Govt. has declined this prayer. An order Annexure "L" has been passed. For facility of reference this is being reproduced as under: "Kindly refer to your letter No. 321 Lab/ ID/ 88 dated 9.3.1995 on the subject cited above. In this connection it is submitted that the case of the petitioner does not come under the purview of the Industrial Disputes Act as the applicant Sh. Shadi Lal Sharma was the permanent employee of the opposite party."