PUSHKARLAL SHRIMALI Vs. ADMINISTRATIVE OFFICER, MAHARANA PRATAP SMARAK

JUDGEMENT

(1.) This intra court appeal is directed against order dated 17.12.19 passed by the learned Single Judge of this Court, whereby the writ petition preferred by the appellant aggrieved by the award dated 17.10.19 passed by the Labour Court, Udaipur, has been dismissed.

(2.) The facts relevant are that vide notification dated 27.12.07 issued by the Department of Labour, Government of Rajasthan, the dispute raised by the appellant was referred for adjudication to the Labour Court, Udaipur in the following terms:

(3.) The appellant filed his statement of claim before the Labour Court, stating that he entered the employment of the respondent herein on 1.4.02 as Chowkidar/Pujari on fixed salary Rs.2500/- per month. However, his services were brought to an end w.e.f. 31.7.05 without assigning any reason. Precisely, the case set out by the appellant was that he had completed 240 days of service in a calendar year and therefore, termination of his services without complying with the provisions of Section 25F of Industrial Disputes Act, 1947 (for short "Act of 1947") is invalid and void.