JAGDISH Vs. REGIONAL FOREST OFFICER & ANR

JUDGEMENT

(1.) Heard on admission.

(2.) This intra-court appeal is directed against the order dated 02.03.2015 passed by the learned Single Judge of this High Court whereby he has dismissed appellant's S.B.Civil Writ Petition No.12862/2014.

(3.) The appellant was appointed on daily wages by the respondents. According to the appellant, he was appointed in the month of January, 1982 and was allowed to work continuously upto 9.2.1984, where after respondents terminated his services. The appellant initiated conciliation proceedings after 13 years on 10.12.1997, which failed as per report dated 16.1.1998. The appellant then sought reference of dispute, which was referred to the Labour Court for adjudication.