KANA Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) The instant writ petition has been filed by petitioner - workman against the Labour Court Award dated 11.5.93, contained in Annexure - 10 to the petition, by which the claim of petitioner - workman, that his services had been terminated wrongly vide order dated 16.8.89, has been rejected.

(2.) Petitioner has urged that he started working with the respondents as a Beldar with effect from 1.1.80. He was working continuously and his services have been terminated vide order dated 6.8.89 and while terminating his service, he has been treated to be in continuous service from Dec., 1984 and the retrenchment compensation has been awarded only from the said date. He claims that he be treated to be in service with effect from Jan., 1980 and in consequence, the retrenchment order be declared to be bad. As the Labour Court did not accept this claim hence this petition.

(3.) Heard Mr. P.R. Mehta, learned counsel for the petitioner and Mr. Basti Chand Bhansali, learned counsel for the respondents.