Industrial Disputes (Central) Rules, 1957
FORM K : Discharge, Dismissal, Etc. Pending Proceedings
[Rule 60(2)]
Before _________________________________ (Mention Conciliation Officer / Board / Labor Court / Tribunal or National Tribunal)
Application under sub-section (2) of section 33 of Industrial Disputes Act, 1947, in the matter of Ref. No _____________________
________________________ Applicant
Address _________________________
Versus ________________________ Opposite Party ( ies )
Address________________________________
The above-mentioned applicant begs to state as follows:
(Set out the relevant facts and circumstances of the case)
The workman / workmen discharged / dismissed under cl . (b) of sub-section (2) of section 33 has / have paid wages for one month.
The applicant prays that the Conciliation Officer / Board / Labor Court / Tribunal / National Tribunal may be pleased to approve of the action taken namely :
[(Mention the action taken under clause (a) or clause (b) of sub-section (2) of section 33)]
Signature of the applicant
Verification_____________________________________________________________________________________
Signature of the person verifying
Dated this _____________________ day of _____________ 19 ___________
Date (on which the verification was signed) ______________________________
Place (at which the verification was signed) _______________________________