STATE OF M.P. Vs. SIKANDER QURESH

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been filed against the order dated 22.3.2018 passed by Presiding Officer, Labour Court No.2, Gwalior in Case No.39A/ID Act/2016(Ref.) by which the termination of the respondent has been declared as null and void and the petitioners have been directed to reinstate the respondent with cost of lis.

(2.) The necessary facts for the disposal of the present petition in short are that the respondent was working on the post of Lab Attendant in Government Degree College, Joura, District Morena. He was appointed on the said post on 1.8.2014 and he was terminated on 31.5.2016.

(3.) It was the case of the respondent that although the respondent was appointed for a period of less than 240 days in a calendar year but he was allowed to work for 272 days and, therefore, his termination order was bad.