UDAIVIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner's prayer for a reference to the Labour Court under Section 10 of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act') having been declined vide order dated January 8, 1991, he has approached this Court through the present writ petition. A few facts may be noticed.

(2.) THE petitioner avers that he was employed with Jai Bharat Auto Industries, respondent No. 3. His services were illegally terminated in March 1990. He consequently served a notice of demand dated Noverber 16, 1990, a copy of which has been produced as Annexure P 4. His prayer has been declined by the Joint Secretary to Government of Haryana, Labour Department vide order dated January 8, 1991 that "government does not think your case fit to be referred to the Court for adjudication since the enquiry has revealed that you on your own have left the job on July 31, 1989. " Aggrieved by this order, the petitioner submitted a representation to the Government. Having failed to get any relief, he has approached this Court through the present writ petition. The order has been challenged as being violative of the provisions of the Act.

(3.) A written statement has been filed on behalf of respondent No. 3. It has inter alia averred that the petitioner had left the job on July 31, 1989 on his own. Consequently, he is dis-entitled to claim any relief. It has been further averred that the petitioner had worked with the respondent only for a period of two months and as he had left the job on his own, he is not entitled to any relief.