BALRAM KUNDU Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) In the Interlocutory Application, the petitioner has prayed for stay of the further proceeding in the Labour Court in P.W. Case No. 01 of 2011.

(2.) When the Interlocutory Application is taken up, both the parties addressed the Court on the merit of the writ petition as well.

(3.) According to the petitioner, the proceeding was fixed ex parte against him by order dated 19.08.2011 on the ground that the notice sent was not accepted by him. It has been submitted that the notice was never served on him, as would also be evident from the report of the postal peon mentioning "the notice was not claimed." It has been further submitted that the proceeding is still going on and for the ends of justice, opportunity ought to have been given to the petitioner to file his written statement and contest the proceeding but his prayer was rejected by order dated 19.08.2011.