LAWS(P&H)-2017-1-114

RAJESH KUMAR Vs. PRESIDING OFFICER, LABOUR COURT, PATIALA

Decided On January 18, 2017
RAJESH KUMAR Appellant
V/S
PRESIDING OFFICER, LABOUR COURT, PATIALA Respondents

JUDGEMENT

(1.) The petitioner has approached this Court against the award of the Presiding Officer, Labour Court, Patiala dated Feb. 01, 2008.

(2.) There is dispute between the parties as to whether the petitioner worked as a Beldar or as a Pump Driver/Pump Attendant/Operator. The muster roll suggests that he was Beldar.

(3.) Mr. Kang appearing for the management points out to the muster roll where the workman has signed acknowledging that he is a Beldar. The period of employment is from Aug. 02, 1994 and the termination took place on June 17, 1995. There is also a dispute regarding the date of exit. The management says that the workman was last on duty on April 30, 1995.