RAKESH KUMAR Vs. THE SUPERINTENDING ENGINEER

JUDGEMENT

(1.) This present writ petition is directed against the award passed by the learned Industrial Tribunal-cum-Labour Court (for short 'Labour Court') on 30.10.2009 whereby the reference came to be answered against the petitioner.

(2.) It was the claim of the petitioner that though he was serving as a Surveyor, he had wrongly been given the muster roll of daily wages Beldar. The petitioner served a demand notice Whether the reporters of the local papers may be allowed to see the Judgment?yes. and thereafter the reference was sent by the appropriate government to the learned Labour Court for adjudication as under:

(3.) The petitioner filed his statement of claim to which the respondents filed the reply. The learned Labour Court answered the reference against the petitioner constraining him to file the instant writ petition.