RAKESH TIWARI, J. - (1.) HEARD counsel for the parties and perused the record.
(2.) THIS writ petition has been filed challenging the validity and correctness of the award in adjudication case No. 3 of 1994 passed by the Labour Court, Varanasi. The petitioner claims that he was appointed as 'beldar' against a permanent post on dally wages w.e.f. 26.3.1991 and had worked under the Executive Engineer P.W.D. Rashtriya Nirman Khand Jyoti Chauraha, Bareilly, continuously for more than 240 days in a year that he was denied duty by the respondent orally w.e.f. 26.1.1993 without complying with the provisions of Section 6N of the Industrial Disputes Act, 1947.
(3.) THE petitioner raised an industrial dispute before the Regional Conciliation Officer, Bareilly alleging illegal termination of service which was registered as C.P. Case No. 1331 of 1983. When the efforts for settlement of dispute by the Regional Conciliation Officer failed, the following matter of dispute was referred to the Labour Court, Varanasi vide G. O. dated 31.12.1993. The reference of the Labour Court is as under : ...[VERNACULAR TEXT OMITTED]...;