LOKENDRA SINGH CHOUHAN Vs. MANAGER, RELIGAYER SECURITY LIMITED

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition being aggrieved by award dated 05/02/2015 (Annex.-P/1) passed by the Labour Court, Indore in Case No.40/IDR/2009.

(2.) The facts of the case reveal that the petitioner workman has raised a dispute and a reference was forwarded under Section 10 of the Industrial Disputes Act, 1947 to the Labour Court for adjudication. It was stated by the workman that he has worked since November, 2006 to 25/07/2008 with the respondent Company and therefore, as he was discontinued without following the statutory provisions as contained under Section 25(F), he is entitled for reinstatement with back wages. The trial Court has considered the entire evidence and paragraph No.10 of the impugned order reads as under:-

(3.) Not only this, the original record was requisitioned before this Court and the same reveals that the workman in question has categorically stated in his cross-examination that prior to his appointment he was doing CA Articleship with one Rajendra Raka and he has done CA Articleship from 2003 to March, 2006. He has further stated that from March, 2006 to November, 2007 he has worked with one Rajesh Mantri and thereafter, worked with the respondent from December, 2007.