MOHD ZULFIKAR ALI Vs. HAMDARD LABORATORIES (WAKF)

JUDGEMENT

(1.) By a separate order passed today, we have dismissed the appeal and directed that we would separately record reasons for doing so. We, hereby, record reasons for which we have not found merit in the appeal.

(2.) The petitioner assails the order dated 21st March, 2013 passed in WP (C) No.1880/2013 whereby the writ petition was dismissed by the learned Single Judge. The petitioner had assailed an Industrial Award dated 28th March, 2012 by way of the said writ petition.

(3.) The challenge by the petitioner rests on his contention that he was appointed as Kushtasaz (medicine maker) on the 5th March, 1996 by the respondent without any appointment letter having been issued to him. The petitioner has complained that no pay slips were issued to him despite repeated oral demands. It is urged that on 19th May, 1997, the little finger of his left hand was cut while the petitioner was cutting white sandal wood for medicinal purposes resulting in 40% disability to the petitioner. As the respondents denied compensation to the petitioner, he filed an application under the Workmen's Compensation Act, 1923 which was rejected on the 9th August, 2000 by an order of the Commissioner. The petitioner's challenge by way of FAO No.36/2011 is pending before this court.