JAIBIR SINGH Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) THE appeal has been filed by Jaibir Singh Beldar against the judgment and order dated 05.12.2014 passed by the learned Single Judge in CWP No.20244 of 2013 whereby the writ petition filed by the respondent Executive Engineer, Public Health Engineering, Division No.2, Rohtak has been allowed and the award dated 08.05.2013 (Annexure P -5) passed by the Industrial Tribunalcum -Labour Court, Rohtak proforma respondent No.2 has been set aside. Along with the appeal CM No.687 -LPA of 2015 has been filed seeking condonation of 36 days delay in filing the appeal.

(2.) THE appellant was engaged as Beldar by the Executive Engineer, Public Health Engineering, Division No.2, Rohtak (respondent No.1) on 01.08.2002 on daily wages basis. He continued to work till 22.09.2003 when his services were terminated. According to the appellant, his services were terminated without any notice nor was he paid any wages in lieu of notice and without payment of any retrenchment compensation.

(3.) ACCORDING to the employer i.e. Executive Engineer, Public Health Engineering, Division No.2, Rohtak (respondent No.1), the appellant had not rendered any service for a single day. The employer examined Bijender Singh, SDO, Sub Division No.2, Rohtak as MW -1.