DIVISIONAL FOREST OFFICER Vs. SHRI SINGH

JUDGEMENT

(1.) This writ petition is directed against the award passed by the Industrial Tribunal-cum-Labour Court, in reference No. 282/2001, dated 22.2.2011.

(2.) Mr. J.S. Guleria, Assistant Advocate General, has vehemently argued that since the workman has not completed 10 years continuous service with 240 days in a block or 12 calendar months, the Industrial Tribunal-cum-Labour Court could not order his regularization w.e.f. 1.4.2000. He also contended that the workman was engaged as seasonal worker.

(3.) Mr. Ashwani Pathak, Advocate, has supported the award dated 22.2.2011. According to him, the workman has been given artificial/frictional breaks to deprive him the regularization.