S SELVARAJ Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) THE prayer of the petitioner is to quash the award passed by thePresiding Officer, Labour Court, Trichirapalli, the first respondent herein, in I. D. No. 110 of 1997 dated 3.2.2004.

(2.) THE petitioner's claim for reinstatement in the second respondent, a state owned Transport Corporation, was rejected by the Labour Court.

(3.) THE second respondent has filed his detailed counter. Accordingly, the service of the petitioner was utilized on a Casual basis, as and when his service was required and, the employment subsisted on day&#8209to&#8209day basis and not on monthly basis and permanency, and as and when the petitioner attended the duty, he was being paid wages for that day and for other days when his service was not required, he has not been paid any wages.