S.S. Sudhalkar, J. - (1.) BY this writ petition, the workman is challenging the award of the Labour Court dated 3.8.1999 (copy annexure P/4) vide which the Labour Court declined the reference against the petitioner.
(2.) THE case of the petitioner is that he was appointed as Plumber on 1.6.1992 and worked upon 31.3.1995 with the respondent and his service was terminated on 1.4.1995 without serving any notice or holding any enquiry or payment of any retrenchment compensation. The respondent has taken a plea that the petitioner has not completed 240 days continuous service in a calendar year. It is contended that the petitioner was removed from the service and thereafter a resolution was passed to engage him again. The same was not approved by Deputy Director, Local Self Government. The terms and conditions of daily wages Beldars were acceptable to him and he had worked on different posts different works. It is further contended by the respondent that the petitioner was removed from service in July, 1993 and thereafter a resolution was passed to engage him but the same was not approved and that he was not engaged after 30.7.1903.
(3.) I have heard learned Counsel for the parties.;