Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties and perused the record. The Government of U.P. vide its order dated 30.10.1993 referred the following matter of dispute to the Labour Court, Agra under section 4-K of the U.P. Industrial Disputes Act, 1947. ...[VERNACULAR TEXT OMITTED]... The dispute referred to the Labour Court above was registered as Adjudication Case No. 519 of 1993 by it.
(2.) On receipt of summons from the Labour Court the employer did not file any written statement nor controverted the averments made by the workman in his written statement by filing any rejoinder statement. The workman appeared before the Labour Court on 16.11.1995 and Sri Anil Goel, the representative of the employer also appeared and informed the Labour Court that the employers do not want to contest the case, hence the Court passed an order to proceed ex-parte.
(3.) The claim of the workman before the Labour Court was that he was appointed as 'Mate' in the petitioner establishment and was drawing regular pay without any break in service upto 25.6.1992; that his services were terminated in violation of the provisions of section 6-N of the U.P. Industrial Disputes Act, 1947 as he was not given any notice or retrenchment compensation etc. He also gave his oral evidence in support of his case.;