ANUSHANDHAN ADHIKARI Vs. PRAMOD KUMAR

JUDGEMENT

(1.) Both the writ petitions are interconnected involving identical questions of fact and law, therefore, with the consent of learned counsel for the parties, both the writ petitions are heard together and being disposed of by this common judgment. To decide the controversy, facts of WPMS No. 1397 of 2012 are taken up consideration.

(2.) Present petition is filed assailing the award dated 15.12.2011 passed by Labour Court, Haridwar, Uttarakhand.

(3.) Brief facts of the present case, inter alia, are that on the request of workman, a reference was made to the Labour Court to the effect as to whether termination of workman is illegal. If yes, what relief the workman is entitled for. It was stated by the workman before the Labour Court that he was employed as Beldar on daily wage basis with effect from 03.10.1988 to 03.06.1992 and by an oral order, he was discontinued with effect from 04.06.1992.