BANSI LAL Vs. MANAGER, MODERN METAL INDUSTRIES

JUDGEMENT

(1.) Heard Sri S.K. Srivastava holding brief of Sri B.N. Singh Counsel for the petitioner and Sri Vivek Ratan, Counsel for the respondents.

(2.) An industrial dispute regarding alleged illegal termination of service w.e.f. 20.10.1995 was raised by the petitioner which was referred by the Addl. Labour Commissioner, Kanpur Region, Kanpur to the Labour Court (II), Kanpur v/here it was registered as Adjudication Case No. 199/96.

(3.) The case of the petitioner-workman was that he was working as Roll Man/Circle Cutter in Modem Metal Industries, Kanpur and his services have been illegally terminated w.e.f. 20.10.1995. From the record it appears that the petitioner was appointed from time to time as daily wager and sometimes he was also appointed for specified period. It has come before Labour Court that whenever he was appointed, entry was made in the attendance register and he was issued salary slips. The workman was lastly appointed w.e.f. 1.10.1994 to 31.12.1994 when he met with an accident on 17.10.1994 while working on the machine and was admitted in a hospital by the employer. He reported for duty after recouping from the injuries but was not allowed to work by the employer.