- (1.) The instant petition has been filed impugning the award of the Labour Tribunal, Ludhiana dated 4.9.2009. The petitioner alongwith other workmen claiming themselves to be the workmen and employed with the respondents on daily wages claimed a reference to the following effect :- "Whether termination of services of Randhir Singh workman is justified and in order. If not to what relief is he entitled to."
(2.) The said question was referred to the Tribunal for determination. According to the statement of claim, the petitioner pleaded that he is a daily wage worker who has been working with the respondents for the following periods :- 1987-88156 days 1988-89107 days
(3.) He set up a plea that his services have been wrongly terminated without compliance of provisions of Section 25F of the Act. In short the plea of the petitioner was that he has been working with the respondents for last 8 years on a fixed salary of Rs. 934/- and in each calendar year, he had completed 240 days and that his services had been wrongly terminated. He has further stated that the holidays such as Saturdays and Sundays are to be included while calculating the period of 240 days.;