- (1.) BY this writ petition, a challenge is made to the order dated 3.12.2012 and 13.3.2013, whereby, petitioner's services were dispensed with.
(2.) LEARNED counsel submits that earlier also an order of termination was passed, however, on challenge, labour court passed an award in favour of the petitioner. The petitioner was taken in service but again his services have been terminated in violation of the provisions of section 25 -F of the Industrial Disputes Act, 1947.
(3.) THE other ground is regarding arbitrary action of the respondents. The petitioner was not paid due amount pursuant to the earlier award of the labour court and even after attaining the finality of the award upto the Division Bench of this court, hence, when petitioner prayed for it, the respondents took revengeful action. Accordingly, impugned orders deserve to be set aside. I have considered the submissions of learned counsel and find that the earlier order of termination was set aside by the labour court vide its award dated 21.11.2002 at annexure -1. Therein, a liberty was given to the respondents to pass fresh order after complying with the provisions of section 25 -F of the Act of 1947. The challenge to the aforesaid award remained unsuccessful upto the Division Bench of this court.;