ASSISTANT EXECUTIVE ENGINEER AND ORS. Vs. TIKHU RAM

JUDGEMENT

(1.) THIS writ petition questions the award passed by the learned Labour Court -cum -Industrial Tribunal (for short 'Industrial Tribunal') on 09.09.2014, whereby the claim of the workman was partly allowed and the petitioners were directed to reinstate him as daily waged 'Beldar' from the date of award without any seniority and continuity.

(2.) THE following reference was sent for adjudication by the appropriate government: -

(3.) THE petitioners contested the reference by filing their reply wherein it was alleged that though the workman had joined services of the petitioners -Board with effect from 29.05.1986, but he had been in the habit of remaining absent from duty without any sanctioned leave and for this reason the workman could not complete 240 days in a calendar year except 1987 and 1988. It was specifically denied that his services were terminated with effect from 30.04.1998, as alleged and it was averred that the workman had in fact abandoned the job.