- (1.) This appeal is directed against an order dated September 8, 1969, whereby the appellant's application for a rule under Article 226 of the Constitution was dismissed in limine.
(2.) The appellant was appointed an electrician by the respondent No. 1. His service commenced from September 26, 1964, and he was dismissed from service with effect from November 1, 1967. According to the appellant , he has dismissed from service on the ground that he owed allegiance to the union of the workmen of the respondent No.1.
(3.) According to the respondent No.1, on the other hand, the appellant was retrenched as his service was found redundant and the respondent wanted to effect economy in its administration. The appellant now seeks in this application to attack the award of the Industrial Tribunal by which it was held that he was not dismissed but was retrenched and also that the retrenchment was not mala fide. It was also held that, before the retrenchment, the respondent complied with the provisions of section 25F of the Industrial Disputes Act, 1947, and that the termination of the appellant's service was not unjustified and he was, therefore, not entitled to any of the reliefs prayed for.;