NIKHIL PRAVEENBHAI JOSHI Vs. CHIEF GENERAL MANAGER

JUDGEMENT

(1.) Rule returnable forthwith.

(2.) This petition is filed under Article 14, 16, 226 and 277 of the Constitution India of following prayers:

(3.) It is the case of the workman that he was working as peon under the respondent employee since 1/3/2000 and he was paid the wages of Rs.2,250.00 per month. He was orally terminated with effect from 5/2/2004 without following the provision of the Industrial Dispute Act, 1947. Therefore dispute was raised before the conciliation officer and thereafter, it was referred to the learned labour court. The learned labour court after considering the evidence placed on record has dismissed the reference on the ground that workman fails to prove the mandatory requirement of Sec. 25-B of completion of 240 days in preceding years from the date of termination. The same is subject matter of challenge before this court.