(1.) This order will dispose of WP No.2572/2017 and WP No.12015/2017. Both the matters were heard analogously on the joint request of the parties. Since both the matters are arising out of an industrial dispute referred by appropriate government, in the fitness of things, these matters are decided by this common order.
(2.) The challenge in this petition filed under Article 227 of the Constitution is mounted on the award of Central Government Industrial Tribunal-cum-Labour, Jabalpur ('Tribunal') dated 29.03.2016 whereby industrial dispute referred by appropriate government is answered by the Tribunal in favour of the respondent workman. Reference reads as under:
(3.) Shri Anoop Nair, learned counsel for the employer urged that as per pleadings of the parties and evidence available on record, it is clear that workman has not worked for 240 days in preceding 12 months before his termination. The workman was employed in August, 1997 on monthly wages of Rs.450/- per month. Thereafter, he was reengaged for a short period between 01.02.1999 to 26.11.1999 with monthly wages of Rs.1,200/-. He has worked only for 247 days between 01.2.1999 to October, 1999.
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