Bijender Kumar vs The Presiding Officer Industrial ...
2024 Latest Caselaw 6072 P&H

Punjab-Haryana High Court

Bijender Kumar vs The Presiding Officer Industrial ... on 18 March, 2024

                                                                                         2024:PHHC:038681

                            238            IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                        AT CHANDIGARH

                                                                      CWP-10936-2016
                                                                      DECIDED ON: 18.03.2024

                            BIJENDER KUMAR                                         .....PETITIONER
                                                              VERSUS

                            THE PRESIDING OFFICER INDUSTRIAL TRIBUNAL CUM
                            LABOUR COURT AND ANR            .....RESPONDENTS

                            CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

                            Present:       None.

                            SANJAY VASHISTH, J (ORAL)

1. Petitioner - Bijender Kumar, being workman has assailed

order dated 05.05.2015 (Annexure P-3), vide which reference No.06 of

2008 has been answered against him, by learned Industrial Tribunal-cum-

Labour Court, Rohtak, by observing that as per Clause 13 of the contract

Ex. MW-3 (executed between the parties), working of the workman i.e.

doing apprenticeship training with the Management - respondent falls

under the Apprentices Act, 1961.

2. In the award, it is further observed that workman has failed

to make out his case i.e. his termination is illegal under the Industrial

Disputes Act, 1947.

3. Today, there is no representation on behalf of the petitioner.

4. Accordingly, present writ petition stands dismissed for non-

prosecution.

5. However, liberty is granted to the petitioner to move an

appropriate application for seeking revival of the present writ petition

with the prepration to argue the matter, within eight weeks from today, in

authenticity of this order/judgment

case, any substantive issue still exists along with a cause of action to the

petitioner.

6. Registry is directed to forward copy of the today's order at

the address of the petitioner mentioned in the writ petition.

                                                                          (SANJAY VASHISTH)
                            18.03.2024                                          JUDGE
                            Lavisha

                            Whether speaking/reasoned        Yes/No
                            Whether reportable               Yes/No







authenticity of this order/judgment