RAM PRAKASH SON OF SHRI KEDAR SINGH, BY CASTE THAKUR, RESIDENT OF RAYJEET KA PURA, TEHSIL BASEDI, DISTRICT DHOLPUR (RAJASTHAN) Vs. THE DISTRICT FOREST OFFICER, DHOLPUR, DISTRICT DHOLPUR (RAJASTHAN)

JUDGEMENT

(1.) This petition has been filed challenging the Labour Court's award dated 12-3-2014 in LCR No.290/1998 whereby the petitioner workman's allegation of illegal termination on 31-12-1993 and claim for reinstatement was rejected.

(2.) The case of the petitioner workman before the Labour Court was that he was initially appointed on the post of Cattle guard from 1-6-1986 and worked upto 31-12-1993 when he was terminated without complying with the provisions, particularly Sec. 25F of the Industrial Disputes Act, 1947 (hereinafter 'the Act of 1947'). A dispute raised before the Conciliation Officer having failed and a failure report received, the State Government referred the matter for adjudication to the Labour Court. A claim for reinstatement was thereupon made in the allegations detailed above.

(3.) The department was proceeded ex-parte since it failed to contest the case.