Gyan Sudha Misra, J. - (1.) The petitioner herein has challenged the termination of his services on the ground that although, he had completed three years of continuous service as a daily wager in the service of the Rajasthan State Seed Corporation, his services had been dispensed with without complying the provisions of Section 25-F of the Industrial Disputes Act 1947 (referred to as I.D. Act for short) and hence he has claimed back wages along with the relief of reinstatement.
(2.) The petitioner without taking any steps for initiating a reference of the dispute under Section 12 of the I.D. Act had straightway filed this writ petition in the year 1991 which was admitted.
(3.) After a show cause notice was served on the respondents, a counter affidavit was filed by the respondents disclosing that although they admit the plea of the petitioner to the extent that the petitioner had worked from 1986 to 1989, the fact remains that he had not completed 240 days of continuous service. Besides this, it has also been stated therein that the question of back wages would also be required in the event of reinstatement and all these would require evidence which cannot be led in a writ petition and hence the petitioner should be directed to approach the appropriate forum as he has clearly an alternative remedy.;