Mr. Sandeep Mehta, J. - (1.) Heard learned counsel for the parties. Perused the material available on record.
(2.) By way of the instant writ petition, the petitioner has approached this Court being aggrieved of the order dated 20.4.2011 (Annex.4) whereby, the Central Government rejected the application submitted by the petitioner for referring his labour dispute to the competent Labour Court for adjudication under the provisions of Industrial Disputes Act, 1947 (for short, 'the Act of 1947').
(3.) The petitioner claims to be a workman engaged in the respondent Akashwani. His services were allegedly terminated by the employer without following the procedure prescribed under the Act of 1947. He raised a dispute before the Labour Officer. However, the conciliation proceedings failed upon which, the petitioner submitted an application to the Central Government for referring his dispute to the concerned Labour Court. The application so submitted was rejected by the competent officer of the Central Government by order Annex.4 dated 20.4.2011 assigning the following reason:- The applicant was selected in the panel of the Programme Comparer on payment basis and was not employed on regular basis. Further he also failed to prove that he was on the role of the management. Hence, the question of termination of service does not arise. ;