DIVISIONAL MANAGER, HPFC Vs. JASBIR SINGH

JUDGEMENT

(1.) THIS judgment is being dictated in open Court in presence of the learned Counsel for the parties.

(2.) THE dispute pertaining to respondent Jasbir Singh, was referred to the Labour Court/Industrial Tribunal, Himachal Pradesh, on which basis on 25.11.1999, this Court framed the following issue: Whether the termination of the petitioner is in violation of Section 25 F of the I.D. Act, if so, to what relief the petitioner is entitled to?.... OPP

(3.) IN the reply filed to the claim petition, the preliminary objection with regard to the claim being time barred i.e. more than 10 years, has been taken. On merits, the claim was seriously disputed and it is denied that he had been in continuous, uninterrupted employment with the employer for more than 240 days prior to the date of disengagement. The employee is himself absented and did not report back for work. It is, however, admitted that he has been in employment with the Forest Corporation.