HARISH CHAND Vs. JUDGE LABOUR COURT BIKANER

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. Perused the impugned award (Annex.7), and the original record as requisitioned by this Court.

(2.) IN the cross-examination, the petitioner has clearly admitted that he did not work after 30.7.92. IN that view of the matter, learned trial Court has rightly answered the reference holding that the petitioner having not worked upto 28.9.2001 and having not been removed on 28.9.2001. The reference precisely made was about the validity of the alleged termination of the petitioner on 28.9.2001. On the face of the aforesaid statement of the petitioner about having not worked after 30.7.92, it cannot be said that the learned Labour Court was in error in answering the reference in the manner answered. The writ petition thus has no force, and dismissed summarily.