RAMESH CHANDRA Vs. LABOUR COURT JODHPUR

JUDGEMENT

(1.) Heard learned counsel for the parties, and perused the record. The learned Labour Court has found that appointment of the petitioner was a fixed period of time, and he has been relieved on expiry of that period. The learned Labour Court has not believed the story of the petitioner about the petitioner having been allowed to work by oral orders even after expiry of the term, and that he had not been relieved on the expiry of the period as claimed by the employer.

(2.) It is contended by learned counsel for the petitioner that the petitioner filed application for summoning the record from the department, but then no orders had bee passed on that application.

(3.) I have perused the record, and find there-from that in the affidavit filed by the petitioner before the Labour Court, in para-3, it was clearly deposed that even after 24.10.97, the work was taken from him upto 31.8.98, and that entries in that regard were made in the departmental records, originals whereof are with the department, but he has the photostat copies in his possession. Admittedly, no such photostat copies had been produced on record, and after filing of the application, as appears from the order-sheet that the application was never pressed.