JITENDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, petitioner has challenged the Award passed by learned Presiding Judge, Industrial Tribunal-cum-Labour Court, Shimla, H.P. dated 20.12.2017, in Reference No. 71 of 2006, titled as Jitender Singh vs. The Divisional Forest Officer, vide which, while answering the Reference so made to the learned Tribunal by the appropriate Government, the claim of the present petitioner was dismissed.

(2.) Facts necessary for the adjudication of the present petition are that the following Reference was made by the appropriate Government to the Industrial Tribunal-cum-Labour Court for adjudication:-

(3.) The case of the petitioner/workman was that he was engaged as a daily wage Beldar by the Forest Department in January, 1996 under Forest Range, Dhami, and he worked as such up to the year 1997. Thereafter, he worked under Ranger Officer Mashobra at Check Post Dhalli till December, 1998, when his services were terminated illegally without following the provisions of the Industrial Disputes Act. Prayer in the Industrial Dispute raised by the workman was that his termination be held to be bad and he be ordered to be re-engaged with full back wages and post service benefits including seniority.