Saghir Ahmad, B. Kumar, J. - (1.) This is a petition under Article 226 of the Constitution.
(2.) The petitioner who obtained a diploma in the trade of machinist ;from Industrial Training Institute, Lucknow, underwent apprenticeship training in Scooters India, Ltd., Lucknow (opposite party 1), with effect from 10 August 1979 to 16 August 1980. He was subsequently issued the certificate of having completed the training on 20 August 1980, by the Superintendent (Safety and Training), Scooters India, Ltd., Lucknow, of which a copy is annexure 1 to the petition. In Para. 3 of the petition it has been stated by the petitioner that he was appointed as casual worker on 13 May 1982. The period during which he worked on that post is indicated below : JUDGEMENT_28_LAWS(ALL)5_1986(1).html
(3.) The petitioner was not employed after 31 March 1983, and his services were treated by the opposite parties to have come to an end automatically. It is in these circumstances that the petitioner has filed the present petition in which the principal contention raised is that the petitioner could not have been thrown out of services without first complying with the provisions of S. 25F of the Industrial Disputes Act, as he had put in more than 240 days of service with opposite party 1 in one calendar year.;