NATHI RAM Vs. LABOUR COURT

JUDGEMENT

(1.) By means of this writ petition the petitioner has challenged the award of the Labour Court dated 25.4.2005 in Adjudication Case No. 32 of 2003 by which the claim of the petitioner has been rejected. The claim of the petitioner is that he was employed in the Sugar Mill of the Triveni Engineering and Industries Limited, Deoband, Saharanpur. His services were terminated with effect from 7.11.2000, inasmuch as, when the crushing season started, he was not called for duty.

(2.) The petitioner then raised a dispute and a reference was made under Section 4K of the U.P. Industrial Disputes Act, 1947 (in short the Act): whether the termination from service on 7.11.2000, by the Employer, of the Workman Sri Nathi Ram S/o Sri Sukkar Singh, as Seasonal Cane Supervisor was invalid and if yes, then for what relief would he be entitled to?

(3.) The claim of the petitioner before the Tribunal was that he was engaged in the Establishment as Seasonal Cane Supervisor from 2.1.1983. He claims that right from 1983-1984 till 1999-2000 in every season he worked in the said capacity for full season. But when the crushing season of 2000-2001 started on 7.11.2001 he was not called for work.