GANGESHWAR LTD Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed by the petitioner M/s. Gangeshwar Limited, Deoband, Saharanpur challenging the award dated 16.1.1997 passed in Adjudication case No. 30/96.

(2.) A dispute was referred by the Government to the Labour Court vide notification dated 29.3.96 as to whether the removal/stopping of the workman Sri Om Prakash son of Sri Asharam on 1.11.1995 from work, was justified; if so, to what relief the workman was entitled to.

(3.) The case of the workman before the Tribunal was that the workman Om Prakash worked in the crushing season 1992-93, 1993-94 and 1994-95 as Weighment Clerk. His work was satisfactoiy but when the crushing season 1995- 96 started from 1.1.1995 he was stopped from work which amounted to retrenchment though he was entitled to be allowed to continue in the crushing season 1995-96 as he was seasonal workman.