Sanjay K. Agrawal, J
1. This writ petition has been preferred by the petitioner against the award passed by the Labour Court on 18.07.2014 (Annexure - P/1).
2. Learned counsel for the petitioner / State would submit that the award passed by the Labour Court is unsustainable and bad in law and is liable to
be set aside.
3. I have heard learned counsel for the petitioner and perused the records with utmost circumspection.
4. The learned Labour Court, after full fledged trial recorded a finding that Section 25(F) of the Industrial Dispute Act, 1947 (for brevity, 'Act of
1947') has not been complied with and, therefore, directed the petitioners for payment of retrenchment compensation to the extent of Rs. 25,000/- to
the respondent / workmen which is neither perverse nor contrary to record. As such the award passed by the learned Labour Court is in accordance
with law. I do not find any merit in the writ petition.
5. Accordingly, the writ petition deserves to be and is hereby dismissed with no order as to cost(s).
