GIRIRAJ Vs. REGIONAL FOREST OFFICER, GINDORI NURSERY, JHALAWAR

JUDGEMENT

(1.) Instant civil writ petition under Article 227 of the Constitution of India has been filed by the petitioner way back on 20/1/2016, impugning the award dtd. 14/9/2015, passed in LCR Case No.62/2004 by the Labour Court, Kota, Rajasthan, deciding the reference against the petitioner-workman with observation that petitioner-workman could not prove that he had worked for 240 days in a calendar year with the Respondent-Department.

(2.) Heard learned counsel for the petitioner and perused the record.

(3.) Having perused the record, it appears that the petitioner raised a dispute that he was appointed as Watchman by the Respondent-Department, on 11/3/1997 and he continued to work from 11/3/1997 to 31/3/1998, but from 1/4/1998, he was terminated from service. On raising such dispute and after failure of re-conciliation, reference was made to the Labour Court in following terms:- <IMG>JUDGEMENT_71_LAWS(RAJ)11_2024_1.jpg</IMG>