JEEWAN LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS is a petition filed by the petitioner under Article 226 of the Constitution of India, for quashing the award made by the learned Labour Court dated 18.3.2006.

(2.) A notice of the petition was issued to the respondents, who filed replies, except respondent No. 4, who did not put upappearance inspite of service and did not choose to file any reply or contest the petition.

(3.) THE submissions made by the learned counsel for the petitioner were that the petitioner was a workman and he had completed 240 days of service and as such, was entitled to the protection of Section 25 -F of the Industrial Disputes Act, 1947. It was contended that since the services of the petitioner were terminated without issuance of notice to him, he is entitled to the protection under the Act.