- (1.) Heard learned counsel for the appellant.
(2.) The appellant challenges the award made by the Labour Court, Bikaner on June 24, 1998 in connection with the dispute referred to it relating to alleged illegal termination of services of Kami Singh since deceased now represented by his widow.
(3.) Kami Singh has raised dispute about his termination inter alia on the ground that he has been in continuous employment for a period of one year immediately before the date of his termination, his services were terminated by the present petitioner-appellant on November 8, 1987 and termination of services was without complying with the provisions of Sections 25-F and 25-G of the Industrial Disputes Act, 1947 (for short 'The Act of 1947').;