- (1.) Learned counsel requested for adjournment. When the matter was listed last time on 25.5.2006, request was made on behalf of learned counsel for passing it over for the day, and it was assured that the learned counsel would be available today. Today, another counsel appears to make a request for adjournment, which I am not inclined to accept.
(2.) I have perused the impugned award (Annexure-7). The learned Labour Court has found that workman had worked in all for three months, and the dispute has been raised after 14 years. It was also found that Section 25-F is also not attracted, and there is nothing to show that there is any violation of Section 25-G and H, and thus, the petitioner has not been found entitled to any relief.
(3.) In my view, the findings are not vitiated on any of the grounds available in my writ jurisdiction. The writ petition is, therefore, dismissed summarily.;