Abdul Moin, J. - (1.) Heard learned counsel for the petitioner and learned Additional Chief Standing counsel appearing for the respondents no. 1 and 2.
(2.) The instant writ petition has been field inter alia praying for the following reliefs:- TABLE NOT FOUND
(3.) The case set forth by the petitioner is that he was appointed on 08.09.2010 in the respondent no. 4 school as a teacher. The emoluments as were payable to the petitioner were Rs. 25,000/- per month. It is alleged that on 20.06.2014, the service of the petitioner was dispensed with without giving any payment thereof. It is also alleged that for the period from 20.01.2014 to 20.06.2014, no salary payment was made to the petitioner. Despite the petitioner having allegedly met the respondents no. 3 and 4 for payment of his salary, no heed was paid and accordingly the petitioner was constrained to file an application under Section 33 C (1) of the Industrial Disputes Act, 1947 (hereinafter referred to as "Act,1947") which was registered as Case No. 38/2019 for payment of his dues. Copy of the said application is annexure 1 to the writ petition. However, the Labour Court vide its order dated 07.09.2018 dismissed the claim petition on the ground that the claim petition filed by the petitioner, a teacher would not be maintainable before the Industrial Tribunal under the provisions of the Act,1947. Copy of order dated 07.09.2018, is annexure 2 to the writ petition. Being aggrieved with the said order, the present petition has been filed.;