THE MANAGER, M/S. TPL INDUSTRIES LIMITED, 11 Vs. KAN SINGH S/O SHRI CHHOTU SINGH RATHORE, R/O RAM NAGAR, MANDAPIYA STATION, TEHSIL AND DISTRICT BHILWARA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dated 14.09.2015 passed by the Labour Court, Bhilwara ('the Labour Court'), whereby the petitioner's application seeking setting aside of ex-parte award has been rejected.

(2.) On dispute raised by the respondent-Kan Singh, the same was referred to the Labour Court by the appropriate Government.

(3.) The respondent filed this claim before the Labour Court to which, reply was filed by the petitioner, thereafter, on account of non-appearance of petitioner, the matter was set ex-parte, which was set aside on the next date. Again the matter was set ex-parte and on the next date the said order was set aside. Therafter, again when no one appeared on behalf of the petitioner, the matter was ordered to proceed ex parte, whereafter the respondent filed his affidavit and for lack of cross-examination, the Labour Court passed ex-parte award on 20.12.2012.