- (1.) THIS petition challenges award of the labour Court dated January 6, 2004 (Annexurep1)directing reinstatement of respondent No. 2 with continuity of service and back wages to the extent of 50%.
(2.) THE case of the workman in the Labour court was that he joined as Beldar on June 15,1994 and his services were terminated on April 12, 1995. At that time he was drawing salary of Rs. 1219. 50.
(3.) THE Management contested the claim of the workman. It was stated that the petitioner was working only on daily wages. The workman had not completed 240 days as per requirement of Section 25-F of the Industrial disputes Act, 1947 (for short "the Act" ). The services of the petitioner could be terminated at any time.;