JAGDISH Vs. JUDGE, LABOUR COURT

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the award dated 7/11/2002 passed by the Labour Court, Bhilwara, whereby, the reference made to it has been answered in the manner that the petitioner is not entitled to any relief.

(2.) The petitioner raised a dispute inter alia with the averments that he was appointed as Beldar in the respondent department in Aug., 1987; he continued to serve the respondent till July, 1988 and completed more than 240 days, however, his services were terminated orally without complying with the mandatory requirements of Sec. 25F of the Industrial Disputes Act, 1947 ('the Act'). The dispute was referred to the Labour Court, Bhilwara by the appropriate Government.

(3.) It was inter alia claimed in the statement of claim by the petitioner-workman that he was engaged as Beldar in the month of Aug., 1987 and his services have been terminated in the month of July, 1988 without following due procedure.