MUNICIPAL COUNCIL ERANDOL Vs. RAMESH MUKUND LOKHANDE

JUDGEMENT

(1.) THE petition is directed against the judgment and order dated 6/8/1993 passed by the Labour Court in Ref (IDA) No. 16/90.

(2.) A reference was made by the Deputy Commissioner of Labour, Nashik division, Nashik vide its order dated 26/6/1990 to the Labour Court.

(3.) THE respondent raised contention that he was working from 18/6/1983 to 30/2/1986 as Octroi clerk for three years and he completed 240 days in each year. While, he had gone to attend to his office duty on 1/4/1986, the petitioner employer did not allow him to join his duties and orally terminated his services. The respondent was working from 14/12/1977 to 6/2/1978 in leave vacancy. He also worked in Census department maintained by the Municipal Council from 9/3/1981 to 15/2/1982. It was further contended that the office of the Chief Officer issued a certificate that he was in service. His oral termination was wrong and illegal. Therefore, he prayed for reinstatement with backwages.