TARA CHAND Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) In the writ petition, the petitioner has played for regularisation of his service on the post of Sweeper w.e.f. 02.04.1980 with all consequential benefits or from the date on which the services of his junior employee namely Raj Kumar and Gulab Chand were regularized.

(2.) As per fact of the case, the petitioner was initially appointed as Sweeper on daily wages w.e.f. 02.04.1980 and was allowed to work till 26.05.1982. The respondent has 4 orally terminated the services of the petitioner without following of the provisions of Industrial Dispute Act.

(3.) Against the said illegal termination, the petitioner raised industrial dispute in which finally the Judge, Labour Court Bikaner passed an award vide order dated 09.06.2005 whereby the petitioner was reinstated in service w.e.f. 26.05.1982.