FOREST RANGE OFFICER Vs. DILEEP

JUDGEMENT

(1.) The respondent approached the labour Commissioner, State of M.P. under Section 10(1) of I.D. Act. The petitioner filed a reply before the labour Court. The conciliation ended into the failure and vide order dated 25.03.2015 the labour Commissioner has referred the industrial dispute to the labour Court for adjudication. The terms of reference is reproduced below:- ...[VERNACULAR TEXT OMITTED]...

(2.) After the aforesaid reference, the labour Court registered the case and issued notice to the parties for filing statement of claims.

(3.) The respondent filed the statement of claim by submitting that he was engaged as Gardner/labour on 01.05.2015 in the High Tech Nursery of Forest Department. He worked with the satisfaction of the petitioner and he was paid Rs.6,000/- per month as wages. All of a sudden, vide oral order, his services has been terminated on 01.07.2016. Since worked 240 days in one calendar year therefore, his services could not have been retrenched without payment of compensation. The employer did not follow the principle of last come and first go. The daily rated employees engaged by department after him are still continuing. Hence, he is entitled for relief of reinstatement into the service with full back wages.