S.S.SUDHALKAR,J. - (1.)By this writ petition, the employer is challenging the ex parte award of the Labour Court, dated June 7,1995 (copy Annexure P4) and also order dated April 26, 1999 (copy Annexure P6) vide which the Labour Court declined the request for setting aside ex parte award.
(2.)We have heard learned counsel for the petitioner.
(3.)Learned counsel for the petitioner has argued that the Labour Court has gone on technicalities and has erred in holding that it could not set aside the ex parte award after completion of 30 days of the publication of the award. He has cited the case of Satnam Verma v. Union of India AIR 1985 SC 294 : 1984 Supp SCC 712 : 1985-I-LLJ-79 in support of his contention. However, the award (Annexure P4) shows that the Labour Court has upheld the version of respondent No. 1 that he was appointed as a Beldar on November 5, 1992 and his services were terminated on June 1, 1994 without giving any notice or pay in lieu thereof and retrenchment compensation. His services were terminated without due compliance of Section 25-F of the Industrial Disputes Act.