EXECUTIVE ENGINEER MANERI BHALI & ANR Vs. SHIVANAND

JUDGEMENT

(1.) Prayers in the writ petition are as follows:

(2.) The State Government referred the following question to the Labour Court for adjudication:

(3.) The case put up by the workman before the Labour Court was that he was employed as a daily wager by the employer on 01.02.1983 and he worked upto 30.09.1987. Thereafter, on 01.10.1987, the employer stopped him from working and did not permit him to attend duties. There was no enquiry pending against him. He had worked for more than 240 days in a calendar year and the employer has not followed the provisions of Section 6(N) of the Act and Rule 42 of the U.P. Industrial Disputes Rules, 1957.