RAJ KUMAR Vs. INDUSTRIAL TRIBUNAL PATIALA

JUDGEMENT

(1.) Application for placing on record replication is allowed. Same is taken on record.

(2.) Challenge in the present writ petition is to the award dated 4.12.2012 (Annexure P1) whereby the petitioner-workman has been granted a compensation of Rs. 10,000 only by the Labour Court, Patiala, on account of having served from 01.09.1995 to 31.07.1996 (in the connected case, for a period of service from 01.05.1996 to 01.02.1997, same amount of compensation, i.e., Rs. 10,000, has been granted).

(3.) The workman had initially raised the industrial dispute, which was referred in the year 1997 and the same had been dismissed on the ground that the Government had not been made party. Accordingly, fresh demand notice was served and the workman claimed that he had worked for 335 days continuously as a Mali-cum-Chowkidar and while terminating his service, the provisions under Sections 25F & 25G of the Industrial Disputes Act, 1947 (for short, the 'Act') had not been followed.