JAFIR KHAN Vs. GENERAL MANAGER

JUDGEMENT

(1.) The present writ petition has been filed for quashing the order dated 29/30.07.2015 (Annexure-4 to the writ petition) issued by the respondent No.2 whereby the petitioner's claim of registering an industrial dispute under Sec. 2A of the Industrial Dispute Act, 1947 (hereinafter referred to as 'the Act, 19470 has been refused on the ground that the service of the petitioner was terminated under Early Separation Scheme w.e.f. 31.01.2003.

(2.) Heard learned counsel for the parties and perused the relevant documents placed on record.

(3.) On perusal of the impugned order dated 29/30.07.2015, it transpires that the petitioner had opted for Early Separation Scheme floated by the respondent-Management and accordingly on acceptance of the petitioner's application by the respondent-Management, his service was terminated in terms with the Early Separation Scheme w.e.f. 31.01.200 It has also been observed, inte alia, that the petitioner has been availing all the facilities of the Early Separation Scheme and after about 12 years, the petitioner preferred an application under Sec. 2A of the Act, 1947 which was rejected by the respondent No.2 being devoid of any valid reason and also on the ground of inordinate delay in moving such application.