PYARE LAL Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) THIS writ petition under Article 226/227 of the Constitution of India has been filed by the petitioners against the respondents on November 16, 2000 with a prayer that by an appropriate writ, order or direction, the impugned order dated July 28, 2000 (Annexure P/4) passed by the District Judge, Chum by which the appeal filed by the respondent No. 1 was partly allowed and order of compensation to the tune of Rs. 1,00,236/- passed by the Payment of Wages Authority, Churu through order dated October 16, 1998 (Annexure 3) was set aside, be quashed and set aside and the order dated October 16, 1998 (Annexure 3) passed by the Payment of Wages Authority, Churu be accepted in toto.

(2.) THE facts of the case in short are that the petitioner was appointed by the respondent No. 1 with effect from May 21, 1981 and thereafter his services were terminated on June 30, 1983 without following the procedure as provided in Section 25-F of the Industrial Disputes Act, 1947 (hereinafter referred to as the Act of 1947), on which the petitioner raised an industrial dispute.

(3.) THE State Government made a reference as per Section 10 of the Act of 1947 to the Labour Court, Bikaner to the effect whether the termination of the petitioner w. e. f. June 30, 1983 was valid and if not what relief he was entitled to.