GURDASPUR CO-OPERATIVE SUGAR MILLS Vs. DALBIR SINGH

JUDGEMENT

(1.) Written statement on behalf of respondent No. 1 has been filed today in Civil Writ Petition No. 16940 of 1999, in the court. Copy supplied to counsel for the petitioner. The same is taken on record.

(2.) In both these writ petitions, being Civil Writ Petition Nos. 16940 and 16963 of 1999, the facts are similar and the question of law to be decided is the same. They are heard together and are disposed of by this common judgment. For the sake of convenience, we shall refer to the facts of Civil Writ Petition No. 16940 of 1999.

(3.) Respondent No. 1 had contended that he had worked upto 1989 when his services were terminated. The Labour Court has drawn adverse inference because according to it, relevant records regarding service of respondent No. 1 was not produced. The contention of respondent No. 1 is that he had worked for more than 240 days in the calendar year prior to his termination.