KURIAN,J. - (1.) Leave granted.
(2.) The simple issue in this appeal is whether the appellant had 2555 days' work charge status for the purpose of appointment as Assistant Lineman.
(3.) In the counter affidavit filed on behalf of the respondents before this Court, it is admitted that though the appellant had joined as a labourer on daily wages on 04.04.1983 and though he was terminated with effect from 01.01.1986, the service of the appellant was thereafter converted from daily wages Chowkidar to work -charge Chowkidar as per order dated 16.12.1994. In the Industrial Dispute, the Labour Court, Patiala, in the Award dated 12.01.1994, directed reinstatement of the appellant with continuity of service. Thus, appellant has continuity of service from 12.01.1994.;