ARUN MADAN, J. - (1.) The case of the petitioner, briefly, stated, is that consequent upon a reference made by the State Government to the Labour Court, it gave its Award dated September 30, 2000 in favour of respondent No. 1 workman, by which it was directed that the respondent be reinstated in service of the Forest Department of the State of Rajasthan with continuity in service and also with full back wages.
(2.) Reference was made by the State Government to the Labour Court in the following terms: "Whether the Forest Extension Officer, Social Forestry, Malpura, District Tonk was justified in terminating the services of workman Shravan Kumar son of Shri Ram Lai Sharma, cattle guard on November 1, 1998 and if not then what relief can be given to the workman?"
(3.) The workman submitted a claim statement indicating that he was given assignment by the non-petitioners with effect from May 1, 1986 as a daily wage worker and continued to work till his date of removal from service i.e. on January 1, 1998. It was also stated that prior to his termination, the workman had completed more than 240 days of service and hence, there has been violation of the provisions of Section 25-F, G & H of the Industrial Disputes Act, 1947 (for short the Act). It was also prayed that the workman was entitled for reinstatement with continuity of service and also payment of back wages.;