SECRETARY Vs. LABOUR COURT BHILWARA

JUDGEMENT

(1.) This special appeal has been preferred by the appellant/writ petitioner NGO against the order dated 18.4.2014 passed by learned Single Judge in S.B.Civil writ Petition No.5081/2013, dismissing the writ petition filed by the appellant/writ petitioner.

(2.) The facts indispensable for the present adjudication are that the respondent workman was working in the appellant NGO. On 14.8.2008, one employee of the appellant NGO Ms.Meena Pareek submitted a complaint letter for harassment and misbehaviour at work place by the respondent workman. On 26.12.2008, a committee was constituted by the appellant NGO to enquire into the complaint filed by Ms.Meena Pareek. The committee submitted a report, which is Annex.7 on record, and based on this report, the petitioner's services were terminated vide order dated 29.12.2008 w.e.f. 26.12.2008.

(3.) The respondent workman raised an industrial dispute claiming that he worked continuously for 16 years 240 days with the appellant and without following the necessary parameters of natural justice, the respondent's services have been terminated.