JANTA MAZDOOR SANGH Vs. UNION OF INDIA

JUDGEMENT

(1.) In view of outbreak of COVID-19 pandemic, case was taken up through Video Conferencing and heard at length on various dates, lastly on 7/12/2020 and Judgment was reserved and the same is being pronounced today. Concerned lawyers have no objection with regard to the proceeding which has been held through Video Conferencing and there is no complaint in respect to audio and video clarity and quality and after hearing at length, the matter is being disposed of finally. PRAYER

(2.) Petitioner has approached this Court with a prayer for quashing the order passed by the respondents and communicated vide letter dtd. 31/10/2018, whereby and whereunder respondents have refused to refer the dispute raised by the petitioner for adjudication on the grounds mentioned therein. CASE OF THE PETITIONER

(3.) The factual exposition as has been stated in the writ petition is that workman - Ram Pravesh Nonia, who was employed in the respondent -Management as a Badli M. Loader, was served with Chargesheet no. AR 111/05/ 828, dtd. 3/10/2015 for absenting himself from duties from 26/2/2005 and was subsequently dismissed from the service pursuant to the letter 21/23/1/6, order no. AR 111/50/ 2006/88.