KRISHAN LAL Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Krishan Lal, Conductor of Haryana Roadways, Ambala has invoked the writ jurisdiction of this Court for quashing of the award dated 7th May, 1990, delivered by the Labour Court, Ambala on the ground that even though he had completed 240 days' service during the last spell of employment under the respondent-management, yet the impugned order of termination of his services with effect from 19th November, 1987, has been upheld by the Labour Court by erroneously computing the period of 240 days and by arriving at a wrong finding that the period of service was 229 days only.

(2.) In reply to the notice of motion, written statement has been filed by the management in which even though factual position has been admitted, yet it has been reiterated that the total service rendered by the petitioner was 229 days and not 240 days. In that context, the termination of services of the petitioner without complying with the provisions of Section 25-F of the Industrial Disputes Act, 1947 , was not open to challenge.

(3.) Admittedly, the petitioner had served during November 20, 1986 to November 19, 1987 (Both days inclusive) for the following days :- <FRM>JUDGEMENT_214_LAWS(P&H)11_1990_1.html</FRM>