STATE OF HARYANA Vs. RAJBIR OFFICER

JUDGEMENT

(1.) This petition seeks quashing of award dated 29.10.2003, Annexure P-4, reinstating respondent No. 1-workman with 50% back wages from the date of demand notice dated 28.11.1996.

(2.) The dispute raised by respondent No. 1 workman was that he joined the service as Chowkidar on daily wages from July, 1989 and his services were terminated on 5.11.1996 without any cause. Termination was in violation of provisions of Section 25-F of the Industrial Disputes Act, 1947 (for short, "the Act").

(3.) The management (Forest Department of the State of Haryana) contested the claim on the ground that the workman was appointed as a casual worker for seasonal work of plantation depending upon availability of work and he did not turn up in the year 1996-97.