KALI RAM Vs. PRESIDING OFFICER

JUDGEMENT

(1.) In the instant writ petition, the petitioner has questioned the validity of the Award passed by the Labour Court dated 13.01.1994.

(2.) The petitioner was appointed as an X-ray Technician on 01.12.1984. Thereafter, from 03.11.1988 he was not allowed to work. Petitioner issued demand notice on 01.08.1989.

(3.) On the other hand, learned counsel for the respondents submitted that the petitioner was appointed on 15.12.1985 and he was appointed as an X-ray Technician for training and he has worked up to 30.10.1988. Thereafter, he remained absent and demand notice was issued only on 01.08.1989. In this background, the petitioner raised an industrial dispute. Thus, the labour Court decided the reference No.384 of 1992 on 13.01.1994.