S.S. Sudhalkar, J. - (1.) COPY of letter dated December 17, 1996 giving appointment to 29 days and the reply of the petitioner thereto dated December 17, 1996 is placed on record.
(2.) HEARD learned counsel for the parties. The grievance of the counsel for the petitioner is that the respondent - Industry is having more than 1000 workmen and their retrenchment, if any, should have been made under Section 25N of the Industrial Disputes Act, 1947 (hereinafter referred to as "the Act"). Retrenchment is made in accordance with Section 25F of the Act. The petitioner was in service as a daily wage worker from March 1, 1980 to December 12, 1987. Therefore, he had worked for more than one year.
(3.) LEARNED counsel for the petitioner has shown the copy of the statement which has been produced as Annexure P -10. In the said statement, the petitioner has stated that the strength of the employees under respondent -employer was more than 100 throughout. Annexure P -9 is the copy of cross - examination of the workman. This statement of the workman is not challenged in the cross -examination. Annexure P -2 is the statement of the claim and in paragraph 1, it has been stated that the establishment of the respondent has employed over 1000 workmen. Reply thereto produced before the Labour Court is at Annexure P -3. This statement is not denied in the reply.;