PURUSHOTTAM LAL RATHORE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner through the instant Writ Petition is seeking for compliance of the order Annexure-P/1 dated 10/12/2018. -

(2.) The facts of the case in brief is that, the petitioner initially was engaged as a Daily Wage Employee by the respondent No.2 and was working as "Pump Operator" from 1990 to 01/11/2003. Thereafter the services of the petitioner stood discontinued.

(3.) The discontinuance of the petitioner was challenged by way of dispute under the Industrial Dispute Act and the matter was referred to the Industrial Court, Raigarh where the case was registered as case No. 5/ID Act/2005/Ref.