S.S. Sudhalkar, J. - (1.) THIS writ petition is filed by the workman challenging the order/award of the Labour Court dated 1.10.1986 in the application made by the petitioner under Section 33 -C(2) of the Industrial Disputes Act (hereinafter referred to as "the Act").
(2.) NONE has appeared for respondent No. 2 inspite of efforts made to serve notice to the respondent and its counsel. I have heard learned counsel for the petitioner.
(3.) THE petitioner was employed with respondent No. 2. His services were terminated. He raised a dispute which was referred to the Labour Court. The Labour Court vide its award annexure P/1 dated 24.9.1984 did not grant the relief of reinstatement. The Labour Court found that the termination of the services of the petitioner was perfectly in order and justified. However, the Labour Court observed that petitioner is entitled to retrenchment compensation as per provision of Section 25 -F of the Act. Counsel for the petitioner argued that this award has not been challenged by the respondent. Thereafter the petitioner filed an application under Section 33 -C(2) of the Act claiming retrenchment compensation.;