DR. Y.S. PARMAR UNIVERSITY OF HORTICULTURE AND FORESTRY, NAUNI AND ANOTHER Vs. SH. PRATAP SINGH AND ANOTHER

JUDGEMENT

(1.) The present petition has been filed praying for the following reliefs:

(2.) The case of petitioner is that Respondent No.1 was initially engaged as a daily paid labourer on 3.6.1995 against the work Construction of Training Hostel at Manali , which was a project work under NARP funded by the Government of India. As per the petitioner, respondent No.1 had worked with it at different intervals and after 20.08.1998, his services were dispensed with for want of work and funds. The said Respondent did not complete 240 days in any of the calendar year. Against the said termination of his services, respondent No.1 had raised an industrial dispute before the Labour-cum-Conciliation Officer, Kullu, Himahal Pradesh. As the matter could not be reconciled, accordingly the same was referred for adjudication to the Labour Court, Dharamshala on the following reference:

(3.) The learned Labour Court vide its award dated 23.10.2008 granted the following relief in favour of present respondent No.1: