DIRECTOR KOTA OPEN UNIVERSITY Vs. LABOUR COURT

JUDGEMENT

(1.) Heard the learned counsel for the parties. The petitioner/appellant has preferred this intra court appeal against order dated 7th September, 2006 passed by Single Bench, whereby writ petition filed by petitioner, against award of Labour Court dated 25th June, 1997, has been dismissed.

(2.) Briefly stated, the facts of the case are that the workman/respondent No. 2 was appointed as Class IV employee on 15.5.1985 by respondent No. 3 - Rajasthan University. He was transferred to petitioner University in the year 1987 and he worked upto 19th December, 1987 and his services were terminated vide order dated 21st December, 1987 in violation of provisions of the Industrial Disputes Act, 1947.

(3.) The respondent Rajasthan University in its reply to statement of claim filed before Labour Court stated that workman was working in Bal Niketan School, which was fully financially dependent on correspondence Institution of Rajasthan University. The said correspondence Institution of Rajasthan University was transferred in Kota Open University and at the time of retrenchment of the workman, he was workman of Kota Open University, therefore, Rajasthan University is not responsible for the so called illegal act on the part of the Kota Open University.