Surya Kant, J. - (1.) The petitioner is aggrieved by the award dated 31.01.2011 [Annexure P-2] passed by the Labour Court, Patiala whereby the reference 'whether the termination of services of the workman was justified or not', has been answered against him primarily on the ground that he was engaged as a daily-wager only and has failed to prove that he worked for 240 days.
(2.) The aggrieved workman has approached this Court.
(3.) The respondents have filed their reply/affidavit maintaining that the petitioner - workman never completed 240 days in a calendar year preceding the date of his termination, nor any person junior to him has been retained.;