DYPTI NARAIN KOLI Vs. JUDGE LABOUR COURT

JUDGEMENT

(1.) Defects are overruled. Heard learned counsel for the appellant on the question of admission.

(2.) This intra-Court appeal is directed against order dated 27th May, 2011 passed by Single-Bench, whereby writ petition filed by petitioner-appellant, against award dated 15.12.2010 passed by Labour Court-I, Jaipur, has been dismissed.

(3.) Brief facts of the appeal are that State Government made a reference under section 10(1)(c) vide Notification dated 23rd May, 2003 to the Labour Court; as to whether the workman Dypti Narain was a workman employed by non-applicants/employer and whether he has been retrenched illegally vide., order dated 12.9.2000? if yes, to what extent, the workman is entitled for relief? The workman filed his statement of claim, wherein it was stated he was initially appointed on 22.9.1999 on the post of Class IV employee on consolidated pay of Rs. 1800 and had completed 240 days service and all of sudden his services were terminated vide order dated 12.9.2000. It was, therefore, prayed that action of respondents be declared contrary to provisions of section 25F, G & H of the Industrial Disputes Act, 1947.