MANAGING DIRECTOR KRISHNA BHAGYA JALANIGAM Vs. MEHBOOBSAB

JUDGEMENT

(1.) AN award dated 12th September, 2006 passed in K. I. D. No. 395/1999 on the file of the Labour Court, Gulbarga is called in question.

(2.) THE respondent-workman raised a dispute under Section 10 (4-A) of the Industrial disputes Act, inter-alia alleging that, he was appointed on daily wages, as a Work Inspector on 1-1-1984 and he worked till 2-5-1985 and again he was reinstated from 27-5-1998 and was terminated from his services on 26-2-1999 and alleged that his termination is illegal and is entitled for all the benefits under section 25-F of the I. D. Act.

(3.) THE said claim petition was contested by the respondent inter-alia denying the allegations made in the claim petition and stated that the respondent has not worked for 240 days.