DIGAMBAR SWAIN Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) THIS writ application by the workman-petitioner is directed against a decision dated 1. 5. 1980 of the Presiding Officer, Labour Court, in Industrial Disputes Case No. 137 of 1979 holding the termination of service of the petitioner by opposite party No. 2 employer, as legal and justified,

(2.) THE petitioner was appointed with effect from 15. 6. 1965 as a Lower Division Clerk by opposite party No. 2 in the scale of pay Rs. 80-115/per month. By order dated 30. 1. 1978 (Annexure-2) his service was terminated as no longer necessary from the date of issue of the order. The order was to the following effect:

(3.) THE stand of the management before the Labour Court was that the petitioner having been appointed to the post temporarily, his service which was no longer required, could be terminated at any time without notice. But as a gesture of good-will he was offered one month's salary and other allowances. On the pleadings, the Labour Court framed the following issues: