RAM LAKHAN SINGH Vs. LABOUR COURT

JUDGEMENT

(1.) THIS writ petition is directed against the award of the Labour Court, Union Territory, Chandigarh, dated 9th March, 1982.

(2.) ON 14th July, 1980, Ram Lakhan Singh- the petitioner-workman was employed as a pait-time Mali for two hours a day at a remuneration of Rs. 73 per month. On 6th November, 1980, the employment of the workman was modified to four hours a day at a salary of Rs. 133. 50 per month. On 6th February, 1981, the petitioner was given an ad hoc and temporary appointment as a Chowkidar for a period of 89 days. His services as Chowkidar were eventually terminated on 18th June, 1981, vide order annexure P- 1. An industrial dispute was raised by the workman with regard to the termination of his services, for which reference was made under Clause (c) of Sub-section (1) of Section 10 of the Industrial Disputes Act, the matter referred for adjudication being:

(3.) ACCORDING to the claim of the workman before the Labour Court he had been in continuous and uninterrupted employment of the Punjab Agro Industrial Corporation Ltd. , from 14th July, 1980 to 18th June, 1981, and the termination of his services was retrenchment under the Industrial Disputes Act. Since there was non-compliance with the provisions of Section 25-F of the Act, his termination was thus illegal-He claimed reinstatement with full back wages.