S.S. Sudhalkar, J. - (1.) THIS writ petition is filed by the workman challenging the award of the Labour Court dated December 1, 1997 (copy Annexure P -10) vide which his reliefs of reinstatement with continuity of service and back wages were declined.
(2.) THE petitioner was employed by respondent No. 1 on March 1, 1983. His services were terminated on November 19, 1987. He served a demand notice on November, 28,1987 and (hereafter, the dispute was referred to the Labour Court. Respondent No. 1 has taken up a plea that the petitioner was engaged as a Chowkidar to look after the wheat storage and he was engaged on daily wages. Because the work load had considerably decreased, it was decided that the service of the daily wage chowki dars should be disposed with and the petitioner along with other daily paid chowkidars was relieved from service having become surplus. It is further con tended that notice pay/retrenchment compensation, as required under Section 25F of the Industrial Disputes Act (hereinafter referred to as "the Act") was given to the petitioner and he received the compensation with out any protest.
(3.) WE have heard learned Counsel for the parties.;