RAMCHANDRA LAKHANTAL AWATE Vs. CHIEF OFFICER, MUNICIPAL COUNCIL

JUDGEMENT

(1.) Heard.

(2.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner is challenging the judgment and order passed by the Industrial Court, Nagpur in Revision ULPA No. 1032016, dtd. 13/6/2008, confirming the judgment and order passed by Labour Court, Nagpur in Comp (ULPA) No. 2072022, dtd. 3/4/2006.

(3.) The petitioner herein filed a complaint contending that the petitioner was appointed on daily wages in 1993 and was working in the capacity of PeonChowkidar. According to him, the petitioner was appointed from May 1993 on daily wages of Rs.40.00 per day as per oral order of the Chief Officer, Municipal Council, Saoner. According to him, the petitioner's name appeared on the muster roll. It is alleged that respondent no. 1 used to pay salary to the petitioner from 1993 till the date of termination, i.e. 18/5/2002.