MAHESH KUMAR SHARMA Vs. DIVISIONAL FOREST OFFICER

JUDGEMENT

(1.) Feeling aggrieved by the award dated 14.12.2006 passed by learned Labour Court No. 2, Gwalior, whereby reference has been answered against the workman and the action of respondents was not found to be illegal since the workman has failed to summon relevant record, this petition has been filed under Article 227 of the Constitution of India.

(2.) As per the statement of claim of the workman, he was employed as a daily wager under the employment of respondents since April, 1981 and he worked upto 31.10.1997 and by an oral order, his dry bread has been snatched and he has been thrown out of employment to face the hardship. According to the statement of claim, this workman has served for more than 240 days in a calender year because he did serve from April, 1981 to 31.10.1997 continuously.

(3.) Learned Counsel for the petitioner submits that overwhelming documentary evidence in that regard has been placed on record, which is Ex.P-1 to P-12, apart from the testimony of workman himself supported by Chaturbhuj Sharma, who was the then officer of this workman.