P. B. Bajanthri, J. - (1.) The petitioner has assailed the award dated 26.10.2012.
(2.) The petitioner is stated to have been appointed on ad hoc basis against clerical post in the office of Advocate General, Haryana on 12.8.1999. He has worked as such till 24.6.2002. His services have been orally terminated on 24.6.2002. He had submitted representation to the Advocate General. The same was not considered. Consequently, he filed a writ petition before this Court. The same was dismissed as withdrawn on 2.7.2002. On 14.11.2005, the petitioner raised a demand notice. The Labour Court framed the following issues:- (1) Whether the services of the workman were terminated by the management, if so, to what effect and to what relief he is entitled to, if any OPW (2) Whether the reference is not maintainable OPM (3) Whether the reference id bad on the ground of delay and latches OPM (4) Whether the workman has stopped himself by his own act and conduct to raise the claim as referred OPM (5) Relief.
(3.) The Labour Court gave a finding that there is a violation of Section 25-F of the Industrial Disputes Act, 1947 (for short 'the 1947 Act'). However, an observation has been made that petitioner's recruitment is not in accordance with the recruitment rules. He was appointed only for 89 days and he was appointed on daily wage basis during the intervening period. Since the petitioner worked from 12.8.1999 to 24.6.2002 and, thereafter, he raised demand notice for the first time on 14.11.2005. Therefore, the Labour Court awarded compensation of Rs. 50,000/-. Feeling aggrieved by the award, the petitioner presented this writ petition.;