S.S. Sudhalkar, J. - (1.) This writ petition is filed by the workman whose claim for reinstatement and back wages has been rejected by the Labour Court vide its award dated 20.4.1987 (Annexure P/3).
(2.) The case of the petitioner is that he joined the services of the respondent and his services were terminated on 26.7.1983 after he had worked for one and a half years. He issued a demand notice which is dated 18.8.1983. It is in the record of the Labour Court. Respondent No. 1 has taken up a plea that the petitioner joined service on 22.11.1982 and left on 26.7.1983 as he stopped coming and absented himself.
(3.) The counsel for the petitioner argued that the petitioner has completed 240 days of service. Counsel for the respondent states that he did not work for all the days and that he had served from 22.11.1982 only, he cannot be said to have completed 240 days of service.;