GHANSHYAM DUBEY Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) Heard Smt. Sarita Shukla, learned counsel for the petitioner and learned Standing Counsel.

(2.) The present writ petition is directed against the award of the Labour Court, Mirzapur dated 30.4.2014 in Adjudication Case No. 23 of 2009, arising from the following dispute that was referred for adjudication:

(3.) Upon such reference being made, the petitioner who is the workman, filed his written statement. He set out the a case of engagement made by the respondent no.2/Divisional Forest Officer, Forest Division, Mirzapur in August, 1991. He also claimed to have worked since then till September, 2003. He gave description of various posts on which he worked for different periods, till his oral termination on 26.9.2003. The petitioner further pleaded to have worked for more than 240 days in one calendar year during the period of his engagement by the respondent-Divisional Forest Officer. Clearly, the petitioner did not claim any regular appointment on any substantive post. However, he did plead the fact of having worked for a long duration of time at the government department being the office of Divisional Forest Officer.