Arijit Pasayat, J. - (1.) Challenge in this appeal is to the order passed by a learned Single Judge of the Allahabad High Court dismissing the writ petition filed by the appellant.
(2.) The background facts as projected by the appellant are as follows:
(3.) The respondent was appointed on purely temporary basis in the year 1980 to meet the urgent needs during the Khumbh Festival. It was clearly mentioned in the appointment letter that service of the respondent, as well as the similar situated persons, was purely of temporary nature and can be terminated at any time without prior intimation. The respondent was engaged from time to time to meet the need for specific time bound work. As there was no further need for engaging the respondent and others, their services were terminated by order dated 19.9.1983. By order dated 29-8-1998 the Deputy Labour Commissioner referred following dispute for adjudication under U.P. Industrial Disputes Act, 1947 (in short the Act): "Whether termination of service/retrenchment of workman Sh. Baburam, S/o Nathhu Singh, Chawkidar by his employers w.e.f. 19-09-1983 is legal and/or valid If not, then to what relief/compensation the concerned workman is entitled - ;