JAIDEV Vs. STATE OF HP & OTHERS

JUDGEMENT

(1.) This petition has been filed praying for the following reliefs: -

(2.) The case of the petitioner is that Government of India, Ministry of Rural Development vide letter dated 27.9.2000 sanctioned Special Project for 'Gold Mines' for Upliftment of rural poor through adoption of mushroom cultivation, floriculture and sericulture in district Bilaspur, Himachal Pradesh. Total cost approved for the project was Rs. 8,40,35,000/ -, out of which Centre and State Government were to share the same in the ratio of 75:25. He was engaged by respondent No.4 as 'Beldar' on daily -wage basis w.e.f. 16.2.2001 and he continued to serve in the project continuously till 31.3.2006. He used to grow flowers in the Poly House as well as looked after the same. He also used to sell the flowers. His services were terminated w.e.f. 31.3.2006.

(3.) After the termination of his services, petitioner filed a demand notice before the Labour Inspector -cum -Conciliation Officer, Bilaspur dated 6.4.2006. However, no conciliation could be arrived at and the matter was referred to Labour Court. The learned Labour Court, vide award dated 21.1.2013 has dismissed the reference and feeling aggrieved by the said award passed by it, the petitioner has filed present petition.