BHARTI Vs. THE PRESIDING OFFICER AND ANOTHER

JUDGEMENT

(1.) The petitioner has assailed the award dated 11.11.2008 (Annexure P-1) passed by the Industrial Tribunal-cum-Labour Court, Circle-I, Faridabad.

(2.) The petitioner was appointed as Water Pump Operator on 1.2.1996 and posted in Sub Division, Sector 37, Faridabad. On 1.9.1996, he was posted to Sub Division, Sector 7 Faridabad. While working at Sector 7 Faridabad, petitioner, on apprehension that his services would be terminated, he approached the Civil Court and obtained an injunction not to displace him from service on 18.1.1997. The civil suit filed by the petitioner was dismissed on 19.1.2005. Thereafter, the respondents terminated the services of the petitioner on 25.1.2005. The Labour court framed the following issues:-

(3.) Issue Nos. 2 and 3 have been held in favour of the petitioner. In so far as issue No. 1 is concerned, it is declined for the reasons that petitioner has not made out a case that he has worked for 240 days. On the material made available to the Labour Court to the extent of only 213 days for the period from 1.2.1996 to 30.8.1996. Thus the Labour Court has declined the petitioner's claim. Feeling aggrieved by the award dated 11.11.2008, the present petition has been filed.