KRISHAN KUMAR Vs. CHIEF ENGINEER, PWD

JUDGEMENT

(1.) Challenge in the present writ petition is to the award dated 21.05.2010 (Annexure P5) whereby the Labour Court, Hisar, while holding that there was non-compliance of Section 25-F of the Industrial Disputes Act, 1947 (for short, the 'Act'), awarded only a sum of Rs. 12000/- as compensation to the petitioner-workman for the service of 3 years, who was working as a daily wager.

(2.) In the demand notice dated 21.08.2005 (Annexure P1), the grouse of the petitioner was that he was employed on daily wages as Beldar in March, 2000 and had worked till March, 2003. No notice, notice pay nor retrenchment compensation was paid and there was violation of Section 25-F, 25-G & 25-H of the Act. On the same lines, the claim statement was filed and the matter was referred to the Labour Court.

(3.) The defence taken by the respondent-Management was that the workman was never engaged and appointed and a concocted story had been put forward.