RAJINDER SINGH Vs. THE PRESIDING OFFICER

JUDGEMENT

(1.) THIS petition under Articles 226/227 of the Constitution of India seeks quashing of Award Annexure P -9 dated 16.3.1999, given by the Labour Court -cum -Industrial Tribunal, Hisar, by issuance of a writ of certiorari. It is further prayed that a direction be issued to the respondents to reinstate the petitioner into service with all consequential benefits.

(2.) ACCORDING to the case set up by the workman -petitioner, he was appointed on daily wages on 1.3.1993 in Provincial Sub Division No. 2, PWD B&R, Hansi and continued to work there till 31.3.1993. On the oral directions, the petitioner was deputed to Provincial Sub Division No. 1 w.e.f 1.4.1993 and continued to work there upto 31.8.1993. With effect from 1.9.1993 the petitioner continued to work in the Provincial Sub Division No. 2 upto 16.5.1994. Thereafter, he was shifted to Provincial Sub Division No. 6 where he worked up 16.6.1994 to 31.7.1994. His services were terminated on 31.7.1994.

(3.) RESPONDENTS No. 1 and 2 jointly and respondent No. 3 independently filed separate written statements. It was pleaded that the working of the workman - petitioner in different divisions amounted to working under independent employers and his working for the different periods in different divisions, could not be clubbed together.