PAWAN Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This is an intra-court appeal, under Clause X of the Letters Patent, against a judgment and order dated 28.11.2017, rendered by the learned Single Judge, vide which award dated 16.4.2012 passed by the Labour Court, was modified and a compensation of Rs. 3,00,000/- was awarded to the appellant.

(2.) The facts that are required to be noticed are limited.

(3.) The case set out by the appellant before the Labour Court was that he was appointed as Beldar-cum-Mali w.e.f. 1.3.1991, to carry out the work in Social Forestry Project of the department, where he worked up to 25.8.1999. Where after, from 01.09.1999 to 30.9.2004, he worked in Community Forestry Project. However, on 1.10.2004, his services were abruptly brought to an end. Upon an industrial dispute being raised by him, the Labour Court, upon consideration of the matter, reached a conclusion for the appellant failed to prove if he was even in the employment of the department, vide order dated 16.4.2012, his claim was dismissed. Being aggrieved, the appellant assailed the said award vide a writ petition, referred to above, which was disposed of vide impugned judgment.