- (1.)Heard learned counsel for the petitioner, and perused the impugned award Annexure-10. The learned Labour Court has found that the workman has failed to prove to have worked for 240 days during preceding calendar year from 15.7.1988, so also in earlier any preceding calendar year, and that he had served even thereafter, and thus the petitioner has not been found entitled to any relief.
(2.)It was contended by the learned counsel for the petitioner, that the petitioner had proved to have worked for 240 days, not only by examining himself, but also by examining co-worker Suresh Kumar. It was contended that the petitioner had applied for production of muster rolls from 1978 to 1988, and it is admitted by the witness of the respondent, that the documents mentioned in the application is not produced. It was contended that therefore the evidence led on the side of the petitioner should have been believed.
(3.)The Labour Court has found that the respondents had given statement of the break up of the days of the work on which the petitioner had worked during the entire tenure to show that the petitioner never worked for 240 days during any of the calendar years.