1992 LAB. I. C. 513 ::1992 ALL. L. J. 270 ::(1991) 63 FacLR 730 ::(1992) CivilCourtC 232 ::(1992) 2 All WC 1329 ::(1992) 1 Lab LN 717

Allahabad High Court

Hon'ble Judge(s): R. R. K. Trivedi , J

(A) Industrial Disputes Act (14 of 1947) , S.17, S.11— Ex parte award - Application for setting aside - Employer's representative fell from bus and suffered injuries - Remained absent on date of hearing - Name of employer's representative not given in application for setting aside award - Affidavit in support of application however containing his name - Rejection of application either on ground that name of such representative was not mentioned or that it was not accompanied with medical certificate or injury report - Not proper. @page-ALJ271 Civil P.C. (5 of 1908) , O.9 R.13— (Para 8 9) (B) Industrial Disputes Act (14 of 1947) , S.17, S.11— Ex parte award - Application for setting aside - Employer's representative becoming incapable of attending case after cross examining some witnesses due to accident - Rejection of application by Tribunal on ground that some other person could be deputed to conduct his case - Not proper. Civil P.C. (5 of 1908) , O.9 R.13— (Para 10) (C) Industrial Disputes Act (14 of 1947) , S.17, S.11— Ex parte award - Application for setting aside - Rejected arbitrarily by Tribunal - Award of Tribunal liable....