JAGANNATH KAHAR Vs. P.O., LABOUR COURT KANPUR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner in the present writ petition has challenged the award dated 08.05.1997 passed by the Industrial Tribunal cum Labour Court, Padunagar, Kanpur in Industrial Dispute No. 26 of 1992 whereby the claim of the petitioner has been rejected.

(3.) The brief facts of the case are that according to the petitioner, he was engaged as a daily wager and had worked continuously w.e.f 1.09.1987 to 31.01.1990. The petitioner alleges that he had completed more than 240 days in a calendar year and respondents, without complying with the provision of Section 25(f) of Industrial Dispute Act, 1947, terminated the services of the petitioner. Petitioner raised an industrial dispute before the Conciliation Officer with the prayer that termination of service of petitioner be declared illegal and he be reinstated. The conciliation having been failed, the State Government referred the dispute to the labour court. The reference made to the labour court reads as under:- "Whether the claim of Sri Jagannath Kahar that his services were terminated by the management of Allahabad Bank w.e.f. 1.2.1990 is correct? If so is the termination of services of Sri Kahar is justified. Whether the action of the management in not calling the workman for interview for absorption in the regular service of the bank justified? If not what relief is the workman entitled?"