STATE OF PUNJAB Vs. DARYODHAN LAL

JUDGEMENT

(1.) We have heard learned counsel for the petitioners at some length.

(2.) It is contended that the workman was a daily wager and, therefore, his services could be dispensed with at any time. On this premises impugned award dated 3.8.2001 is being challenged in this writ petition.

(3.) This argument need not detain us any further in view of the findings recorded by the learned Presiding Officer, Labour Court, Gurdaspur, which reads as under :-