IN RE: SMT. VIJAY LAXMI Vs. STATE

JUDGEMENT

(1.) THIS award shall dispose of below mentioned reference bearing Endorsement No. 13/1/6321 -HII(2) -2003/10352 dated 30th May, 2003 received from the Secretary Labour, Chandigarh Administration: - -

(2.) THE management has put in appearance through representative Ms. Deepali Puri and written reply has been filed to the effect that the workman did not work from 1st September, 1998 to 29th February, 2000 continuously. The appointment was totally on a daily wage basis and no letter of appointment was ever issued to him. He was being paid a salary of Rs. 2520 p.m. Since his services were totally on a daily wage basis and services were called for only as and when required, no notice or retrenchment compensation was required to be given. His work was not found to be satisfactory and he has not completed 240 days of service under the answering management. The management has not violated any provisions of the Industrial Disputes Act 1947 (hereinafter called ID Act), or the principles of natural justice. Therefore, the management has prayed for declining of the demand notice.

(3.) IN support of his case, the workman stepped into the witness box as AW1 and examined Shri Kewal Krishan, Charge -man as AW2. The documents brought into evidence by the workman are as under: - -