LAIK ALI Vs. RAVISSANT PVT LTD

JUDGEMENT

(1.) The petitioner has filed the present writ petition impugning the award dated 07.09.2006 passed by the Presiding Officer, Labour Court, Delhi in ID NO. 1016/1994.

(2.) The factual background of the case, necessary for the disposal of the present petition, is as follows:

(3.) The petitioner-workman claims to have been appointed as a sample man by the respondent-management on 21.08.1985. He worked upto 25.04.1994, on which date his services were allegedly terminated. His last drawn wages were Rs. 1,500/- per month. On termination, the petitioner claimed that he had continuously worked for more than 240 days immediately prior to the date of his termination and that his services were wrongly terminated without complying with the provisions of section 25-B of the Industrial Disputes Act, 1947 (hereinafter, "the 1947 Act"). Consequently, the petitioner contended that the above termination constituted illegal retrenchment which was liable to be set aside.