S. B. Sinha, J. - (1.) Leave granted.
(2.) The respondent was appointed on contractual basis as an Arrival Record Clerk. Such appointments were made during paddy seasons. The period of first appointment was from 17-10-1997 to 15-1-1998. Again in the next wheat season he worked under the appellant from 4-4-1998 to 1-7-1998. He was again appointed vide order dated 11-9-1998 and worked from 16-9-1998 till 13-12-1998. The terms and conditions of service as contained in the order dated 11-9-1998 in regard to the appellant are as under : "1. That the appointment will be on consolidated wages at the rate of Rs. 1536/- P.M. No other allowances will be admissible. 2. The period of engagement will be 89 days. 3. Services can be terminated/dispensed at any time without assigning any notice and reason and this will not confer any right for his/her being considered for regular appointment. 4. He/she will not entitle to any leave except one day casual leave for each complete month. 5. The unavailed casual leave shall lapse on the last day of calendar year. 6. His/her appointment on contract basis shall not confer upon any right for regularization of appointment. 7. He will be bound by Office Secrecy Act and shall be required to maintain decorum as is expected under conduct rules of the Board. 8. His retention on contract basis shall firm the performance in the job assigned to him. He will have to join the duty within 100 days from the date of issue of this order failing which the engagement will stand cancelled automatically."
(3.) After termination of his services, the appellant raised an industrial dispute. The Government of Haryana made a reference thereof purported to be in exercise of its jurisdiction under Section 10(1)(c) of Industrial Disputes Act, 1947 (herein- after referred to as the Act) to the Industrial Tribunal-cum- Labour Court, Panipat. It was registered as Reference No. 383 of 2000. Both parties filed their respective written statements before the Labour Court.;