VIJAY KUMAR VYAS,J. - (1.) Services of the respondent being terminated on 31.10.1995 he raised an industrial dispute. Reference was made to the Labour Court. In his claim before the Labour Court the respondent stated that he was employed by the appellant on 07.10.1989. On 09.04.1991 he was brought on the regular rolls of the appellant and was paid salary in the regular pay scale. That without any reason, without serving a charge-sheet and without hearing him, service was terminated on 31.10.1995.
(2.) Served with the statement of claim the appellant filed a reply claiming that termination was post enquiry. No documents in support of said stand were filed.
(3.) Representative of the appellant stopped appearing before the Labour court. The workman led evidence. The plea of the appellant that respondent's service was terminated after serving a charge-sheet and holding an enquiry, remained a plea not proved. No document was proved.;