ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was engaged as an unskilled labour in Public Health Sub Division No.5 in the Public Health Department, Haryana w.e.f. 01.04.1989. He worked up to February 1991.

(2.) He filed CWP No.15601 of 1990 claiming regularization of his services in terms of the Division Bench decision of this Court in Piara Singh's case, 1988 (4) SLR 739 from the date of his initial appointment and to grant him equal pay for equal work in parity with regular employees of the respondent department. The writ petition was disposed of on 05.12.1990 by passing the following order:-

(3.) The petitioner avers that he made representation but his services were terminated by an oral order w.e.f. 01.03.1991. The representation made by the petitioner was disposed of and rejected on 10.04.1991, the date when the cause of action would be taken as accrued. Retrenchment from service for violation of Section 25-F of the Industrial Disputes Act, 1947 (for short "the Act") was made subject matter of Industrial Reference No.30 of 2005 on raising of demand for reinstatement etc. which was tried by the Presiding Officer, Labour Court, Panipat. It is recorded in the opening line of the award dated 06.02.2006 that the workman/petitioner served a demand notice on the management through the Executive Engineer, PWD, Public Health Division No.2, Sonepat on 16.06.2000. The operative part of the award reads as follows:-