Jaswant Singh, J. - (1.) BY filing the present revision petition under Article 227 of the Constitution, Petitioner has prayed for setting aside the impugned order dated 14.6.2010 passed by the Presiding Officer, Labour Court -I, Gurgaon whereby its application for leading additional evidence has been dismissed; with further prayer for grant of one opportunity to lead his evidence.
(2.) PETITIONER -union had raised an industrial dispute and the same is pending before the learned Labour Court -I, Gurgaon against their termination by Respondent No. 2. The demand notice was issued on 23.7.1998 and thereafter the reference was made by the appropriate Government to the learned Labour Court -Respondent No. 1. After completion of pleadings, the issues were framed on 13.11.2007. Thereafter, the evidence of the Petitioner was closed on 28.7.2009 by its authorized representative and the case was adjourned for Respondents' evidence. At this stage, an application dated 11.2.2010 (P.1) for additional evidence to summon the official witnesses from ESI, Provident Fund, Labour Departments and State Bank of India as well as Respondent No. 2 along with relevant record was filed. Notice of the same was given to the opposite side, who opposed the same. After hearing both the parties, the said application was dismissed vide impugned order dated 14.6.2010. Hence the present petition. Heard learned Counsel for the parties and perused the paper book.
(3.) IT is argued by learned Counsel for the Petitioner that certain documents, which are already on record but due to the negligence and carelessness of the previous authorized representative, some officials of the Government Departments referred in the application as well as from the Respondent -Management could not be examined, hence he has prayed one opportunity to conclude his entire evidence.;