SUDHOO Vs. HAJI LAL MOHAMMAD BIRI WORKS

JUDGEMENT

(1.) Sudhoo filed an appeal under Section 31(2) of the Beedi and Cigar Workers (Conditions of Employment) Act, (hereinafter called 'the Act') before the Prescribed Authority seeking his reinstatement in the service of M/s. Haji Lal Mohd. Biri Works, Allahabad (hereinafter called 'the establishment'). He stated before the Prescribed Authority that he was a permanent employee of the transport section of the establishment and after working continuously for 30 years his services were terminated on January 8, 1977 without any prior notice.

(2.) The establishment in its written statement before the competent authority took the stand that Sudhoo was never in their employment and as such the question of terminating his services did not arise.

(3.) Sudhoo produced Shaukat Ali and Shiv Murat two witnesses before the Prescribed Authority. On the other hand the establishment produced Saeed Mohd. Yunus Nagvi as their sole witness. The attendance and wage register was also produced before the authority.