- (1.) By a notification dated 16.6.2006 the Appropriate Government referred an industrial dispute for its adjudication to the Labour Court, Bhilwara in the terms that "Whether termination of the workman Rajesh Joshi S/o. Shri Om Prakash Joshi, resident of 223-A, Kashipuri, Bhilwara (Raj.) by his employer M/s. Glenmark Pharmaceuticals Limited, B-2, Mahalaxmi Chamber, Bhula Bhai Desai Road, Mumbai (Maharashtra) 400 026 from service w.e.f. 16.6.2005 is just and valid? If not, then for what relief the workman is entitled -
(2.) The workman submitted a statement of claim before the Labour Court on 19.10.2006 with assertion that being appointed as Medical Representative, he entered in service of the employer M/s. Glenmark Pharmaceuticals Limited on 17.6.1999 and was promoted as Field Sales Officer on 24.4.2000. He was discontinued from service w.e.f. 16.6.2005 without adhering the procedure prescribed under the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act of 1947'). A copy of notice as well as statement of claim was sent to the employer at the given address but no one appeared on its behalf, despite service. The Labour Court, thus, on 19.10.1996 decided to proceed ex-parte. The Labour Court after examining the evidence adduced by the respondent-workman arrived at a conclusion that discontinuation from service in question amounts to retrenchment and that was effected without adhering the mandatory condition precedent to do so as prescribed under Section 25-F of the Act of 1947, thus, the workman is entitled for re-instatement in service with 50% of the back-wages accrued.
(3.) After passing of the Award and its publication, an application on 21.10.2008 was filed by the employer as per provisions of Rule 22-A of the Rajasthan Industrial Dispute Rules, 1958 (hereinafter referred to as 'the Rules of 1958') to set aside the ex-parte Award. The Labour Court on 22.1.2009 dismissed the application being not filed within a period of 30 days from the date of Award. Being aggrieved by the same, the employer-appellant/petitioner preferred a petition for writ, that came to be dismissed by the judgment impugned dated 19.3.2014. The learned Single Bench while dismissing the writ petition held that the notices issued to the firm sent through the Registered Post were served upon it but without any sufficient cause, no one appeared before the Labour Court, hence no reason exists to set aside the Award. The learned Single Bench looking to this factual background refused to interfere with the order passed by the Labour Court.;