SWARAN KUMAR Vs. DIVISIONAL ENGINEER TELECOMMUNICATION

JUDGEMENT

(1.) Aggrieved by the dismissal of his claim petition by the Central Government Industrial Tribunal-?cum-? Labour Court, Chandigarh (for short 'Tribunal'), the petitioner has filed the instant petition.

(2.) The Central Government sent the following reference for adjudication before the Labour Court:

(3.) It was the specific case of the petitioner that he had been engaged by the respondent for a particular job on daily wages and thereafter his services were terminated in violation of Section 25-?F of the Industrial Disputes Act (for short 'Act') without notice, without payment of one month wages in lieu of notice and without payment of retrenchment compensation. It was further averred that the persons junior to the petitioner were still engaged and therefore, the petitioner was required to be re-?engaged in terms of Sections 25(F) and 25 (H) of the Act.