Arun Tandon, J. - (1.) Heard Sri 3.N. Tewari, Senior Advocate assisted by Sri C.B. Gupta, Advocate on behalf of the petitioner and learned Standing Counsel on behalf of respondent Nos. 1 and 2.
(2.) M/s Precision S.G. Iron Foundary (P) Ltd., Nand Gaon Road, Koshikalan, District-Mathura through its Managing Director has filed this writ petition against the orders dated 15th December, 2004 and dated 29th April, 2005 passed by the Presiding Officer, Labour Court, U.P. New Agra in Adjudication Case No. 156 of 2000. The petitioner is an industry engaging in manufacturing of Foundry Iron and Cast Iron situated at Mathura.
(3.) The respondent No.3, namely, Ramjeet was admittedly employed in the aforesaid industry. The respondent No.3 raised an industrial dispute with regard to his termination from service enforced w.e.f. 23rdDecember, 1996. The dispute was referred for adjudication under Section 4-K of the Industrial Disputes Act, 1947 and was registered as Adjudication Case No. 150 of 2000. The Labour Court by means of its ex parte award dated 27th March, 2002 held that parties have entered into a settlement dated 9th September, 1998 and therefore, the proceedings are being concluded in terms of the policy of the settlement dated 9th September, 1998. The said award was published on 30th August, 2002. The workman (respondent No.3) filed an application for recall of the ex parte award dated 27th March, 2002 admittedly after more than 30 days of its publication.;