DIVISIONAL FOREST OFFICER Vs. RAGHUVAR AND ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this petition under Article 227 of the Constitution of India, the petitioner Divisional Forest Officer, Forest Department, Bharatpur is challenging the legality, propriety and correctness of the award of the Labour Court, Bharatpur dt. 10.7.2000, passed in L.C.R. Case No. 150/92 (Raghuvar v. Divisional Forest Officer, Bharatpur) and prayer has been made for quashing and setting aside the same.

(3.) The facts of the case are that respondent-workman No. 1 has raised an industrial dispute re termination of his services by the petitioner vide its order dated 24.6.1982.