- (1.) Heard learned counsel for the petitioner. Perusal of the impugned award shows, that even according to the statement of working days produced by the petitioner, it is not established that he was removed or retrenched since 05.08.1998, likewise it further transpires from the award, that admittedly there was a settlement between the parties i.e the employer and the authorised union on 10.07.1997, copy whereof has been placed on record of the trial court, and admittedly, there has not been any violation of agreement, and the fresh recruitments have been made wholly in accordance with that agreement and, therefore, it has been found, that now it is not open for the petitioner to raise any objection in that regard.
(2.) It is an admitted position that agreement [Exhibit 4] was entered into by the Union of which the petitioner was a member.
(3.) In these circumstances, I do not find any error in the award of the learned Tribunal requiring any interference by this court in writ jurisdiction. The writ petition is, therefore, dismissed summarily.;