RANDHIR SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The workman has filed the instant writ petition challenging the award dated 20.1.2009 (Annexure P-8) passed by the Labour Court, Ambala, whereby the reference sought by the petitioner with regard to termination of his services has been decided against him while holding that the workman had not completed 240 days in the preceding calendar year prior to the date of termination of his services, therefore, the Management was not required to comply with the provisions of Section 25-F of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act').

(2.) I have heard learned counsel for the parties and gone through the impugned award.

(3.) Undisputedly, the petitioner was employed as Fitter by the General Manager, Haryana Roadways, Charkhi Dadri, on 8.12.1993, on Emergeny Duty, on daily wage basis due to strike. He worked during the period of strike and his services were terminated on 1.1.1994. Again the petitioner was engaged on daily wages on 28.7.1995 at Yamuna Nagar where he had worked up to 31.8.1995. Third time the petitioner was engaged as helper on 3.9.1996 by the General Manager where he has worked upto 30.9.1996.