MOHAN LAL CHAUHAN Vs. THE PRESCRIBED AUTHORITY UNDER RAJASTHAN SHOPS AND COMMERCIAL ESTABLISHMENT ACT, RAMBLE ROAD, AJMER

JUDGEMENT

(1.) Instant appeal is directed against order of the ld. Single Judge dated 17.9.2013.

(2.) The facts in brief are that the appellant who was appointed as a Peon on 13.8.1980 and after three years of continuous working his services were terminated by serving one month's notice dated 4.8.1983 and after expiry of the said period, the Executive Officer of the respondent vide order dated 5.9.1983 in continuation of earlier notice dated 4.8.1983 intimate that the services stands terminated w.e.f. 3.9.1983.

(3.) The order dated 5.9.1983 passed by the Establishment came to be challenged by the appellant by filing complaint under section 28A of the Rajasthan Shops and Commercial Establishment Act, 1958 before the Prescribed Authority and expressly challenged the order dated 5.9.1983 pursuant to which the decision was taken that his services stood terminated w.e.f. 3.9.1983 in continuation of one month notice dated 4.8.1983.