PUNJAB STATE ELECTRICITY BOARD, PATIALA AND ANOTHER Vs. PRESIDING OFFICER, LABOUR COURT, BATHINDA AND ANOTHER

JUDGEMENT

(1.) This writ petition is filed for issuing a writ of certiorari to quash the award of the Labour Court, Bathinda, dated 10.5.1994.

(2.) The second respondent was employed as a daily wager in the petitioner Board in Aug., 1988. According to him he worked from Aug. to Dec. 1988 for certain number of days in every month. He further stated that he worked in the year 1989 also and his services were terminated in April 1989. According to him he worked for more than 240 days and the termination of his services from the petitioner Board is illegal. Therefore, he raised a dispute on 8.4.1992 which was referred to the Labour Court, Bathinda for adjudication. On the material placed before it, the Labour Court found that the termination of the 2nd. respondent was neither justified nor in order and it is in violation of provisions of Sec. 25-F of the Industrial Disputes Act. Accordingly, he directed the petitioner Board to reinstate the workman (respondent No.2) with continuity of service and allowed back wages only w.e.f. 8.4.1992. Challenging the said award, the petitioner Board filed this writ petition.

(3.) The only point that arises for consideration in this writ petition is whether the 2nd. respondent worked for more than 240 days.