SUKHIRAM Vs. EXECUTIVE ENGINEER, PUBLIC WORKS DEPARTMENT KHAIRAGARH

JUDGEMENT

(1.) By way of this Petition, Petitioner has challenged the legality and sustainability of the impugned Order, dtd. 31/8/2023, passed in Case No. 198/I.D. Act/2013/Reference, whereby learned Labour Court, Rajnandgaon, District Rajnandgaon has dismissed the claim of Petitioner.

(2.) Facts relevant for disposal of this case are that, on 3/5/2000 Petitioner was initially appointed as Labour/Shramik by Respondent on Daily Wages Employee at Monthly Salary of Rs.3000..00 After about 10 years of continuous service of Petitioner, his service was terminated by the Respondent orally on 30/11/2010 without any prior information or notice. Against termination from service, Petitioner approached the Conciliation Officer under the Industrial Disputes Act, 1947 (In short 'the Act, 1947') raising a dispute for conciliation. Since the proceedings was not culminated before the Conciliation Officer within specified time, Petitioner filed his statement of claim before the Labour Court, Rajnandgaon.

(3.) Learned Labour Court based on the pleadings made and evidence brought on record by respective parties, framed four issues and after hearing both the parties and appreciating the evidence on record, has passed the order impugned rejecting the claim of Petitioner for reinstatement in service with Back Wages.