Gopal Krishan Vyas, J. - (1.) Heard learned counsel for the petitioner.
(2.) In this writ petition, the petitioner workman is challenging the validity of the award dt. 09.07.2009 Annexure-5 passed by Judge, Labour Court, Sriganganagar in Labour Dispute No.70/2007.
(3.) As per facts of the case, the petitioner was appointed on daily rate basis as 'Beldar' on 01.07.1974 and he worked upto 01.06.1985 and thereafter without any compliance of Section 25-F (a) and (b), 25-G and 25-H of the ID Act, 1947, the petitioner's services were terminated. As per facts, the petitioner raised industrial dispute before the conciliation officer and after failure of conciliation proceedings, the matter was referred to the appropriate Government for making reference. The appropriate Government vide notification dt. 29.08.2007 referred the matter to the Judge, Labour Court, Sriganganagar in which the following disputes were referred to the Judge, Labour Court, Sriganganagar for adjudication: The Judge, Labour Court after considering entire evidence and granting opportunity of hearing to both the parties passed the impugned award dt.29.07.2009 whereby the reference has been answered against the petitioner and held that the petitioner is not entitled for any relief because it has no been proved by the evidence before the Court that petitioner has worked for more than 240 days during the period commencing from 01.07.1984 to 31.05.1985. Further first question which is referred by the appropriate Government with regard to delay has been decided against the petitioner workman. ;