BHANWAR LAL Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) THE petitioner by this writ petition has prayed that the respondents may be directed to make reference of the petitioner's case of termination of service to the Labour Court, Jodhpur instead of Central Industrial Tribunal, Jaipur.

(2.) THE petitioner was an employee of the respondent Northern Railway and posted at Gang No. 29 Dhanera for repairing the railway track?. His services were terminated by the order of the respondents w. e. f. 6. 1. 1986. Therefore, he filed a writ petition (S. B. Civil Writ petition No. 2382/86: Bhanwar Lal v. Union of India and Ors.) before this Court. This Court vide its order dated 6. 12. 1989, directed that the appropriate Government shall consider the failure report and lake a decision as to whether the dispute raised by the petitioner should be referred to the Labour Court or not. In pursuance of this direction the respondent made a reference to the Central Industrial Tribunal, Jaipur by the order dated 10. 4. 1990, which has been placed on the record as Ex. 3. The petitioner has now filed the present writ petition submitting that he is a poorly placed person and he belongs to Jodhpur Division. He submitted that the Labour Court-cum-Industrial Tribunals have been constituted by the State of Rajasthan at Jodhpur also. The petitioner submitted that since he is a poorly placed person it will not be economical for petitioner to go to Jaipur every now and then. Therefore, he has prayed that the respondents may be directed to refer the case of the petitioner to the Labour Court, Jodhpur instead of Central Industrial Tribunal, Jaipur.

(3.) MR. Singhvi, learned counsel for the respondent No. 2, has no objection.