AIROnline 2019 P and H 776

Punjab And Haryana High Court

Hon'ble Judge(s): Krishna Murari , C.J. AND Arun Palli , J

Industrial Disputes Act (14 of 1947) , S.25F, S.25H— Termination - Validity - No evidence was led by workmen to prove that either any junior was retained in service at time of termination of her services or there was any violation of the provisions of Section 25-H of Act - Workmen approaching Court after lapsed of six years - Termination,proper. (Para 10)