NATIONAL SEEDS CORPORATION LIMITED Vs. MANGAL SINGH

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is directed against the award of the Labour Court dated 10th October 1985 in I.D. No, 872 of 1983.

(2.) Vide notification dated 23rd November 1983 an industrial dispute between the management of National Seeds Corporation Limited and its workman Shri Mangal Singh was referred to the Labour Court for adjudication. The terms of reference read as follows.

(3.) It is the case of the petitioner-management that one Shri JD. Kashyap, Assistant in the petitioner Corporation was authorised to attend to this case and though he appeared alongwith the authority letter before the Labour Court on the first date, he could not appear to file the written statement on 15th May, 1985 because he suddenly took ill. Thereafter, it is only when the award was published in the Gazette that it was realised that the case had been proceeded ex-parte against the management and had culminated in the impugned award.