NAROTTAM KELA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS petition comes up on application of early hearing. The application heard and allowed and the matter is heard on merit.

(3.) MOREOVER as against illegal retrenchment or termination the special remedy is provided under the Industrial Disputes Act and refusal by the Conciliation Officer to entertain the complaint by himself adjudicating the dispute destroys the remedy altogether.