AMAR CHAND Vs. JUDGE LABOUR COURT

JUDGEMENT

(1.) BY way of this writ petition the petitioner has prayed that the ward dated January 6, 1997 passed by the learned Labour Court, Ajmer be quashed, and set aside. He has also prayed for reinstatement of the petitioner in service with full back-wages and also prayed, for other appropriate order or direction to this Court.

(2.) THE petitioner has set-up his case that he was employed in the Unit Cattle Feed Plant. Tabiji, ajmer from April 8, 1985. Appointment letter was issued on April 13, 1985. From time to time various orders were passed assigning work in various departments. E. S. I, and Provident Fund Contributions were deducted regularly.

(3.) THE petitioner also filed a case before authority under the Payment of Wages Act. The matter of the petitioner was taken up by Conciliation Officer and ultimately failure report was sent by him. Thereafter the State Government referred a dispute for adjudication to Labour Court, Ajmer.