HAWA SINGH Vs. ADMINISTRATOR KRISHI UPAJ MANDI SAMITI

JUDGEMENT

(1.) THE petitioner is aggrieved that notwithstanding the passing of award Annexure 1 in his favour, he is not being regularised and no regular salary is being given to the petitioner. As far as the award Annexure 1 is concerned, it was limited to the question referred to the Tribunal. Therefore, nothing more can be said. The award has been implemented.

(2.) AS regards regularisation, the learned counsel for the petitioner submits that he has been ordered to be reinstated because Section 25f of the Industrial Disputes Act, 1947 was not followed. The respondents can still terminate the services of the petitioner by following the provisions of Section 25-F of the Industrial Disputes Act, 1947. That being so, he cannot claim any regularisation because he was not regularly selected candidate.

(3.) IN view thereto, no relief can be granted. The writ petition has no force and hence the same is dismissed.