MUNICIPAL BOARD, UDAIPURWATI Vs. BHIM SINGH

JUDGEMENT

(1.) This petition impugns the award of the Labour Court dtd. 18/12/1998 whereby the termination of respondent No.1 has been held to be illegal and he has been directed to be reinstated with continuity in service.

(2.) The respondent No.1 was appointed as Naka Guard on daily wages with the petitioner/Municipal Board on 17/7/1979. Thereafter, he was appointed on urgent temporary basis for a period of three months vide order dtd. 14/2/1980. His services were terminated on 26/5/1982. The respondent No.1 raised an industrial dispute and sought to refer the same to the Labour Court which was declined by the State Government. He thereafter filed S.B. Civil Writ Petition No.209/1983 which was decided by a coordinate Bench of this Court on 31/8/1992. Consequently, the State Government referred the dispute for adjudication to the Labour Court leading to passing of the impugned order.

(3.) Learned counsel for the petitioner has contended that the termination of the respondent No.1 was in accordance with law as he had abandoned the service and was absent from duty without leave.