BHANWAR SINGH Vs. PRESIDING OFFICER AND ANOTHER

JUDGEMENT

(1.) In the instant petition, petitioner has challenged the award passed by the Labour Court dated 26.03.2014 (Annexure P-14).

(2.) Petitioner was appointed on daily wage basis from 15.6.1995 to 31.12.1996. Thereafter, he was appointed on contract basis from 1.1.1997 to 13.3.1997. Further he was appointed on 89 days basis on number of occasions. Thus, he has rendered service with the respondent for the period from 14.03.1997 to 16.2.2004 continuously with break of 65 days. Petitioner raised a industrial dispute and it was decided by the Labour Court holding that even though termination is contrary to the provisions of the Industrial Disputes Act, 1947 (for short "the Act"). In order to meet the ends of justice, a lump sum amount of compensation of Rs.55,000/- has been ordered. Thus, the present petition.

(3.) Learned counsel for the petitioner submitted that petitioner is entitled to reinstatement when the order of termination is held to be illegal or arbitrary. He has also stated that persons who were appointed similarly in the year 1995, their services have been regularized as is evident from the affidavit dated 06.04.2018 filed by the Director, Information and Public Relation Department, State of Punjab.