DHARAMVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Issue notice to the respondents. Mr. Vimal Mathur was asked to appear in the matter as earlier he appeared for the respondents on the application filed under Section 5 of the Limitation Act.

(2.) At the joint request of learned counsel for the parties, this matter is heard today. Two writ petitions, one filed by DHARAMVIR SINGH being S. B. Civil Writ Petition No. 1704/1998 and another filed by Mana Ram being S.B. Civil Writ Petition No. 2604/1998 were dismissed by common judgment and order dated August 25, 1998 passed by the learned single Judge of this Court. Aggrieved of that judgment, the present appellant DHARAMVIR SINGH has filed this special appeal.

(3.) It is the case of the appellant workman that by an order dated April 2, 1985, after due selection, he was appointed on the post of Helper initially for a period of three months and, thereafter, he continued to work upto December 31, 1986. However, by an oral order dated January 1, 1987 without giving any notice his services were terminated. It is stated at the Bar by the learned counsel Shri K. R. Chaudhary for the appellant workman that the complaint was filed by the workman on November 15, 1991 and conciliation proceedings took place before the conciliation officer and after submitting the failure report the State Government made a reference to the Labour Court and same was numbered as 67/94.