Indera Deev Yadav vs Presiding Officer Labour Court, ...
2012 Latest Caselaw 2075 ALL

Citation : 2012 Latest Caselaw 2075 ALL
Judgement Date : 22 May, 2012

Allahabad High Court

Indera Deev Yadav vs Presiding Officer Labour Court, ... on 22 May, 2012

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 27731 of 1997
 

 
Petitioner :- Indradev Yadav
 
Respondent :- Presiding Officer Labour Court, U.P. and others 
 
Petitioner Counsel :- D.B. Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Writ petition is directed against the award dated 30.10.1996 answering the reference against the workman on account of his non persuasion and lack of proof of his case and his application for recall of the order has also been rejected by impugned order dated 20.5.1997.

Learned counsel for petitioner submitted that petitioner was seriously ill but there is nothing on record to support this submission. Labour Court has considered the matter in detail and I do not find any error in decision making process or perversity in the view taken by authorities concerned or otherwise error apparent of the face of record in the impugned orders warranting interference.

Dismissed.

Dt. 22.5.2012

PS-27731/97