Madan Jyoti Verma vs Presiding Officer, Labour Court and Others

Rajesh Tandon, J.—By the present writ petition the petitioner has challenged the order dated 5.6.1997 to the writ petition.

Brief facts giving rise to the writ petition are that the petitioner was appointed by the Respondent No. 2 on the post of Dairymen in Dehradun on 6.7.89 on the pay scale of Rs. 305-5-390. The petitioner was promoted on the post of Assistant Supervisor on 10-8-1992 by the order dated 16th September, 1992 in the pay scale of Rs. 950-1500/-.

On 11.12.1995 the Respondent No. 2 has passed the order of suspension of the petitioner. However, charge sheet was issued on 6th February, 1996. On 20th May 1996 petitioner was terminated.

Against the order of termination of the petitioner has approached the Labour Court in Case No. 1016 (1) of 1997 u/s 6(3) of the Industrial Disputes Act. On 5th June, 1989. The petitioner has lost the Case No. 1016 of 1997 and as such the termination order dated 20.5.1996 was challenged in the writ petition. The petitioner has filed the Writ Petition No. 9571 of 1998, Madan Jyoti v. Presiding Officer, Labour Court, Dehradun and Ors.

The Counsel for the petitioner has stated that the writ petition has become infructuous in view of the subsequent Writ Petition No. 1420 of 2001 (9571/1998).

In view of the Statement made by the Parties the Writ Petition is dismissed. There will be no order as to costs.