PRADEEP KHINCHI Vs. JODHPUR CENTRAL COOP. BANK LTD.

JUDGEMENT

(1.) The petitioner has called in question, the judgment and award dtd. 10/11/2020, passed by the learned Industrial Disputes Tribunal and Labour Court, Jodhpur (hereinafter referred to as "the Tribunal").

(2.) According to the petitioner, he was working with the respondent-Bank as daily wage earner and by a verbal order, his engagement was dispensed with by the respondent-Bank on 1/9/2012.

(3.) After the failure of the concilliation proceedings, a reference came to be made to the Industrial Tribunal by the State Government to decide as to whether the petitioner - Pradeep Singh Khichi has been validly removed from the services by oral order on 1/9/2012 by his employer-the Managing Director, Jodhpur Central Cooperative Bank Ltd. Jodhpur?