STATE OF RAJASTHAN Vs. MAHENDRA JOSHI

JUDGEMENT

(1.) HEARD learned counsel for the appellant. The appellant is aggrieved with the award of Labour Court as modified by the judgment of learned single Judge in S. B. Civil Writ Petition No. 1301/2000.

(2.) THE facts of the case are that the services of respondent-workman were terminated w. e. f. October 16, 1985. The workman raised an industrial dispute alleging that he has actually worked in 12 calendar months preceding the date of termination for 229 days excluding the paid holidays and Sundays.

(3.) HE also alleged that while terminating his services a person junior to him was allowed to continue in service and the provisions of Section 25-F of the Industrial Disputes Act have also not been followed by way of giving a notice of one month before termination of services or one months remuneration in lieu of such notice and retrenchment compensation.