STATE OF HARYANA Vs. RAM AVTAR AND ANOTHER

JUDGEMENT

(1.) This order shall dispose of a bunch of seven writ petitions being Civil Writ Petitions No. 7154, 7156, 7157, 7159, 7164, 7170, and 7179 of 2005.

(2.) Respondent No. 1, Ram Avtar was engaged as Beldar in the month of March, 1984. His services came to be terminated in the month of December, 1994. Claiming that neither any charge-sheet had been served upon him nor and domestic enquiry had ever been held and further claiming that his services had been terminated in violation of the provisions of Section 25-F of the Industrial Disputes Act, 1947 (hereinafter referred to as the "Act"), he raised an industrial dispute. The aforesaid dispute was referred for adjudication to the Presiding Officer, Industrial Tribunal-cum-Labour Court, Rohtak (hereinafter referred to as the "Labour Court").

(3.) The claim of the workman was contested by the management. Besides claiming that the workman had worked only on daily wages upto May, 1993 and that the work in the Forest Department was of seasonal nature, various other objections with regard to the jurisdiction of the Court were also raised. It was also claimed that the Forest Department was not covered under the Act being not an industry.