K.S.RATHORE, J. - (1.) Brief facts of the case are that the appellant preferred S.B. Civil Writ Petition No. 1950/2000 before this Hon'ble Court challenging the Award dated March 24, 2000 passed in LCR No. 1084/1998 by learned Labour Court No. 2, Jaipur, by which the claim of the petitioner appellant was dismissed holding that the appellant-petitioner failed to establish the fact that Sections 25-G and 25-H of the Industrial Disputes Act, 1947 (hereinafter referred to as the 'Act') have been violated by the respondent department.
(2.) In this Special Appeal (Writ), the appellant-petitioner again reiterated the fact that the respondents have grossly violated the provisions of Sections 25-G and H of the Act, and also the fact that the persons junior to the appellant have not only been retained in service but also given the status of 'semi-permanent employee'.
(3.) After hearing learned counsel for the petitioner at the admission stage the learned single Judge held that learned Labour Court in its Award dated March 24, 2000, has rightly held that the petitioner was not entitled for any relief since the petitioner failed to prove the fact that the respondents have violated the provisions of Sections 25-G and H of the Act. The petitioner worked in the respondent department from March 2, 1988 to September 1, 1988 only on daily wages basis. The learned single Judge did not find any merit in the writ petition and the same was dismissed.;