SHRAWAN KUMAR CHAURASIA Vs. CHIEF MUNICIPAL OFFICER

JUDGEMENT

(1.) The petitioner has filed this petition being aggrieved by award dated 15-1-2008 passed by the Presiding Officer, Labour Court, Satna whereby the dispute referred to it regarding illegal retrenchment of the petitioner has been dismissed and rejected. It is submitted by the learned Counsel appearing for the petitioner that the claim of the petitioner has been rejected by recording a finding to the effect that the petitioner had worked with the respondent on daily wages for a limited period of 89 days only, and therefore, as he has not worked for continuous period of 240 days, he is not entitled to any benefit or relief under Section 25-F of the Industrial Disputes Act, 1947.

(2.) Learned Counsel for the petitioner submits that the Labour Court while dismissing the claim of the petitioner has totally ignored the document (Exh. P-2) filed by him, which was a certificate issued by the Chief Municipal Officer, Municipal Council, Maihar, dated 15-5-1995 to the effect that the petitioner has worked in the establishment of respondent from 2-5-1994 to 15-5-1995.

(3.) The Counsel for the petitioner further states that the Labour Court has also not taken into consideration the note-sheets of the respondent-Municipality, which have been brought on record and which clearly indicate that the petitioner had been engaged as a daily wager w.e.f. 28-9-1994 till June, 1995.