HITENDRA VRAJLAL TIRVEDI Vs. DEPUTY LABOUR COMMISSIONER

JUDGEMENT

(1.) To.

(2.) Xxx xxx xxx

(3.) The facts leading to the present petition are that the petitioner was engaged by the respondent No.3 on 2-7-1996 for collection of house-tax at a fixed salary of Rs. 1,OOO/- per month, initially for a period of 3 months. The said appointment continued from time to time and the petitioner continued to discharge the said duties upto 1-4-1997, when his services came to be terminated. The petitioner approached the respondent No.3 by writing a letter dated 29-12-2002 and demanded that he be reinstated in service, failing which he will approach the Deputy Labour Commissioner. In his letter dated 29-12-2002, the petitioner had also stated that he was approaching personally from time to time and he was told that he will be reinstated in service. The petitioner had also stated that the action of termination of his services is illegal; that he had worked for more than 240 days. He has also stated that the work which he was doing continues even today and is being done by new persons who were engaged after the services of the petitioner were terminated.