YASHWANT KUMAR LOHIYA Vs. STATE OF CHHATTISGARHLABIC

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the order Annexure-P/5 dated 18/03/2015 whereby the services of the petitioner as a Daily Wage Employee has been abruptly discontinued giving him one month notice.

(2.) The brief facts which led to the filing of the present Writ Petition is that, the petitioner was initially appointed as a Daily Wage Employee against the post of Time Keeper in the year 1989 under the erst-while State of Madhya Pradesh at the Hasdeo Canal, Sub-Division-2, District Mahasamund (C.G.). He continued to work on the said post up till 1995 and in 1996, the services of the petitioner was terminated without compliance of any of the provisions as is envisaged under chapter 5 of the Industrial Dispute Act, 1947 (In short " " ID Act ).

(3.) The petitioner subsequently raised a dispute and which was referred to before the Labour Court vide case No. 43/IDA/2005 (REF).