STATE OF HIMACHAL PRADESH Vs. NARESH KUMAR

JUDGEMENT

(1.) De-linked from the bunch matter.

(2.) Respondent Naresh Kumar was employed as daily rated Baildar by the petitioners on 1/09/1991. His services were terminated without complying with the provisions of Section 25-F of the Industrial Disputes Act, 1947. A Reference was made to the Presiding Judge of the Labour Court in the following terms:

(3.) The defence raised by the petitioners before the Labour Court was that the respondent did not complete 240 days preceding to the year when he left the job of his own and therefore Section 25-F of the Act was not applicable.