Rakesh Tiwari - (1.) -Heard counsel for the parties and perused the record.
(2.) SINCE in the above writ petitions common question of law and facts are involved, hence they are being decided by a common judgment. The petitioner was appointed on daily wage as Pump Operator on 16.8.1989, for a fixed period of 90 days. The appointment letter of the petitioner has been appended as Annexure-1 to the writ petition which is as under : ...[VERNACULAR TEXT OMMITED]... The petitioner worked on the said post till 11.6.1991, when his services were terminated for reason that they were no longer required. He was directed to hand over charge of the post to one Sri Dev Narain, Clerk Town Area Ekdil. The termination order dated 11.6.1991 is as under : ...[VERNACULAR TEXT OMMITED]...
(3.) AGGRIEVED by his disengagement the petitioner raised an industrial dispute before the Regional Conciliation Officer. As no settlement could be arrived at during the conciliation proceedings. The dispute was referred to Labour Court (I), Kanpur for adjudication where it was registered as Adjudication Case No. 148 of 1993. The case of the workman before the labour court was that he was appointed as Pump Attendant in the town area of Etawah on 16.8.1989. The respondents used to take work for 13-14 hours per day from the workman and were paying him wages much less than the wages due to him, i.e., he was paid Rs. 20 per day whereas he was entitled to basic salary of Rs. 825 per month. It is when he raised demand for regularization that the employer became annoyed and his services were terminated without any notice or payment of retrenchment compensation; that even after many efforts he has not been able to get employment and is unemployed since the date of his illegal termination.;