KAUSHAL Vs. THE PRESIDING OFFICER, LABOUR COURT, BHATHINDA

JUDGEMENT

(1.) This writ petition has been filed by the workman against the award of the Labour Court, Bhathinda, Annexure P-12, vide which the petitioner was held not entitled either to reinstatement or compensation. The Labour Court, of course, had given a direction that in case any vacancy either of incharge Sweepers/Gardeners or of the nature of which the workman has done from time to time, he shall have preferential right over the same. Feeling aggrieved by the award, this writ petition has been filed.

(2.) When the matter came up for hearing none was present for the parties.

(3.) We have perused the record of the case including the copy of the award produced. The petitioner has contended that he was appointed initially as a Security Guard on temporary basis for 89 days but was allowed to continue on the said post without any break. He was promoted and appointed as a Security Supervisor on 27.12.1988 again on temporary basis. His appointment as a Security Supervisor was further extended for another six months.