VINOD K.SHARMA, J. - (1.)By way of present writ petition the petitioner has challenged the order passed by the Special Secretary,Haryana Government, Labour Department, Chandigarh, refusing to refer the dispute raised by the petitioner to the Labour Court.
(2.)The case set up by the petitioner is that he was appointed as an Operator with M/S Tightwell Fastners on 5th of October, 1996. He worked with due diligence and in accordance with the discipline of the establishment. However, his services were verbally terminated on 26th of June, 2003 by informing him that the lathe machine on which he was working had been sold off. Against this action of the management, the petitioner raised an industrial dispute by serving a Demand Notice under Section 2-A of the Industrial Disputes Act, 1947 (hereinafter referred to as the 'Act'). Copy of the Demand Notice was sent to the Labourcum- Conciliation Officer, Rohtak, and on his demand, the conciliation proceedings were commenced by the Labourcum- Conciliation Officer and it was held by him that no conciliation was possible and a failure report was submitted to the State Government on 19th of November, 2003. The Special Secretary, Haryana Government, exercising the powers of Government, refused to refer the industrial dispute raised by the petitioner to the Labour Court, vide order dated 29th of December, 2003, a copy of which, has been placed as Annexure P-4 with the writ petition. The reason for rejection was that on enquiry it was revealed that the services of the petitioner had been terminated in accordance with the provisions of the Act after payment of retrenchment compensation. It was further noticed that as the petitioner was appointed for a specific job, the same had come to an end.
(3.)The petitioner thereafter made an application for reconsideration of order (Annexure P-4) and after the submission of the said application, the Labour Commissioner, Haryana, held a conciliation meeting on 17th of February, 2004, but the said application was rejected vide order dated 22nd of July 2004, copy of which is attached as Annexure P-8. The said application was rejected by a nonspeaking order by mentioning therein as under:-
"Your above representation was enquired into and there being no fact fit for consideration, it was felt that there is no necessity to change the earlier decision of the Government."