JARNAIL SINGH Vs. SENIOR EXECUTIVE ENGINEER HPSEB

JUDGEMENT

(1.) THIS petition is directed against the award of the learned Presiding Judge, H.P. Industrial Tribunal-cum-Labour Court, Shimla dated 7.7.2010 whereby he rejected the claim of the petitioner.

(2.) THE undisputed facts are that the petitioner was engaged as daily-waged beldar with the respondent Board in the year 1993. His services were terminated on 20.8.1999 and thereafter the petitioner filed an O.A. No.15 of 2000 which was allowed by the Tribunal on 12th October, 2001, the operative portion of the order reads as follows:

(3.) THE Labour Court held that since the petitioner had not actually worked for 240 days prior to the termination of his services on 25.12.2001 he was not entitled to the benefit of Section 25-F of the Industrial Disputes Act.