- (1.) The petitioners have prayed for quashing the impugned award dated 10.4.2006, passed by the Presiding Officer, Industrial Tribunal-cum- Labour Court, Rohtak, vide which termination of the services of the respondent-workman was held to be illegal and he was ordered to be reinstated on his previous post with continuity of service and 50% back wages from the date of demand notice.
(2.) The workman Roshan Lal was engaged as a part-time water carrier for 2 hours daily and he joined his duty at Government High School, Ghuskani, District Bhiwani on 4.11.1996. The services of the workman were terminated on 31.12.2001. The workman raised an industrial dispute with a demand notice on 3.6.2002. The conciliation proceedings failed, therefore, the matter was referred to the Labour Court to decide whether the termination of services of Roshan Lal were justified or not
(3.) Before the Labour Court, the plea raised by the workman was that he had worked continuously from 4.11.1996 upto 31.12.2001, as a water carrier. It was, however, admitted by him that he had worked on part- time basis for a period of 2 hours everyday. It was contended on behalf of the workman that he has rendered more than 240 days of continuous service with the Management, therefore, termination of his services without following the procedure as laid down in the Industrial Disputes Act is wholly illegal and he is liable to be reinstated in service with all consequential benefits.;