STATE OF RAJASTHAN Vs. SUSHIL KUMAR

JUDGEMENT

(1.) The order impugned in the present writ petition under Article 227 of the Constitution of India is, a judgment and award dtd. 22/7/2005 passed by the Labour Court, Sri Ganganagar (hereinafter referred to as the 'Tribunal').

(2.) The precise facts which are necessary for the present purposes are that a Reference came to be made to the Labour Court at the instance of the respondent No.1, who claimed that he having worked for more than 240 days between 21/11/1991 to 20/10/2003 has been retrenched by an oral order without complying with the provisions of Sec. 25-F of the Industrial Disputes Act, 1947.

(3.) Said reference came to be answered in respondent No.1 - employee's favour by the Tribunal by award dtd. 22/7/2005.