RAMPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this petition, the petitioner has impugned the action of the respondents in not regularizing his services while regularizing the services of the persons who were appointed subsequent to him.

(2.) The petitioner started working as a 'Beldar' with the respondents on 01.03.1988. In the year 1995 his services were terminated leading him to seek a reference before the Labour Court.

(3.) Since the respondents did not produce any record relating to the days on which the petitioner had worked from 01.01988 till 11.07.1995, the Labour Court drew an adverse inference against them and held that the statement of the petitioner that he had worked from 01.01988 to 11.07.1995 would have to be accepted, and on the basis of that finding set aside the order of termination, awarding continuity of services and reinstatement with 50% wages from the date of demand notice.