SITARAM PAREEK Vs. JUDGE LABOUR COURT

JUDGEMENT

(1.) With the consent of parties, this writ petition is finally heard and decided at the stage of admission.

(2.) Instant petition has been filed against the award passed by the Labour Court dated February 19, 2002 whereby the claim of the petitioner-workman was rejected on the premise that despite being retrenched w.e.f. February 1, 1994 since payment in compliance of Section 25-F was made on February 7, 1994 and accepted by the workman was considered to be a valid compliance required under Act of 1947.

(3.) Facts in brief are that the petitioner-workman was initially appointed on daily wages basis on July 22, 1992 and his services were dispensed with by the respondents w.e.f. February 1, 1994. Against the said retrenchment, the workman raised dispute by submitting application before the conciliation officer and finally the matter was referred by the appropriate Government for adjudication.