VASUDEV SHARMA Vs. DISTRICT FOREST OFFICER, DHOLPUR

JUDGEMENT

(1.) The delay in filing the appeal is condoned.

(2.) The appellant has challenged the judgment and order of the learned Single Judge dated 17.7.2014 and contended that the learned Single Judge ought not to have dismissed the matter on merits in absence of counsel for the petitioner and ought to have dismissed the matter in default. He further contended that the learned Single Judge and the Industrial Tribunal have not considered the contention which was raised as to juniors to the petitioner were retained and there is a breach of provisions of Section 25F, 25G, 25H and 25N of the Industrial Disputes Act, 1947.

(3.) We have heard the learned counsel for the appellant at length and gone through the order of the Industrial Tribunal