- (1.) Heard Sri B.N. Singh, learned counsel for the workman applicant in review petition and Sri Prakash Padia learned counsel for the employer petitioner/opposite party in the review petition.
(2.) Through this petition review of my judgment and order dated 6.8.2007 has been sought.
(3.) Sri B.N. Singh, learned counsel has argued that termination order was utterly illegal. In this regard particular reference has been made to Section 25 N specifically its sub section 7 of Industrial Disputes Act. It has also been argued that there is no perversity in the award of the labour court hence High Court in exercise of jurisdiction under Article 226 of Constitution of India should not have interfered in the said award. It has further been argued that as termination was illegal hence in normal course reinstatement with backwages should have been directed. In this regard reference has been made to the following authorities: Harjinder Singh Vs. Punjab State Warehousing Corporation, 2010 3 SCC 192. M/S Lakshmi Precision Screws Ltd. Vs. Ram Bahagat, 2002 3 ESC 133 L. Robert D souza Vs. Execuive Engineer, 1982 1 SCC 645 and D.K. Yadav Vs. M/s. J.M.A. Industries, 1993 67 FLR 111.;