- (1.) C.M. No. 4333 of 2014 Application for placing on record Annexures P-7 to P-9 and for exemption from filing certified copy of Annexures P-7 to P-9 is allowed, subject to all just exceptions. The said Annexures are taken on record. CWP No. 4315 of 2014
(2.) Challenge in the present writ petition is to the award dated 08.02.2013 (Annexure P-4) whereby, the Labour Court, Panipat decided the reference against the petitioner-workman on the ground that he failed to prove the fact that he had worked for 240 days preceding his termination on 30.06.2004.
(3.) A perusal of the paper book would go on to show that a demand Gupta Shivani notice dated 22.03.2007 was served on the respondent-department that the petitioner was working as Beldar from 01.01.1984 to 30.06.2004 and the services were terminated w.e.f. 01.07.2004 and the workman was drawing Rs. 2,600/- per month. It was submitted that 240 days have been completed and there was violation of the provisions of the Industrial Disputes Act, 1947 (in short 'the Act').;