Govind Mathur, J. - (1.) The appropriate Government by a notification dated 25.5.2006 referred an industrial dispute to Labour Court, Sriganganagar in following terms:- ...[VERNACULAR TEXT OMITTED]...
(2.) The dispute was answered vide award dated 10.6.2009 and the same acquired finality on publication of it as per Section 17 of the Industrial Disputes Act, 1947 (for short 'the Act of 1947' hereinafter) by the appropriate Government on 9.11.2009.
(3.) The submission of learned counsel for the petitioner-workman is that the Labour Court erred while not examining the issue relating to violation of provisions of Section 25G of the Act of 1947, the issue relating to violation of provisions of Section 25H and also erred while reaching at the conclusion that the workman was not in continuous service of the employer as defined under Section 25B of the Act of 1947.;