STATE OF M P Vs. MISHRI LAL

JUDGEMENT

(1.) An award dated 16-2-2006 passed by the Presiding Officer, Labour Court, in Betul in Case No. 38/IDA/03 (Ref.) has been assailed in this writ petition.

(2.) Following dispute was referred to the Labour Court, Betul for adjudication by the Assistant Labour Commissioner, Bhopal vide letter dated 5-3.2003 :-

(3.) Respondent/workman Mishrilal was engaged as daily rated employee as Chowkidar in the office of the petitioners in the year 1984. He continuously worked as Chowkidar till 5-11-98 in the Forest Dept. His services were terminated by the petitioners on 5-11-98. The workman/respondent contended that he had continuously worked for more than 240 days in a calendar year preceding his termination and had obtained the status of a regular employee, but his services were terminated by the petitioners without paying any retrenchment compensation as required by Section 25 (F) of the Industrial Dispute Act, 1947. His disengagement from service was thus illegal and he was entitled to reinstatement with full back wages and also entitled to regularization.