- (1.) BY this petition for writ, the validity, correctness and propriety of the award dated 1.8.2011 passed by the Labour Court, Bikaner is questioned.
(2.) THE factual matrix of the case is that the appropriate Government vide notification dated 7.7.2009 referred an industrial dispute for its adjudication to the Labour Court, Sriganganagar in the terms that, "Whether the termination of workman Shri Satya Narayan Purohit son of Shri Babu Singh Purohit, Resident of Village Gandheli, Tehsil Nohar on 10.12.2007 by the non-applicant employer No.1 Assistant Engineer, Public Health and Engineering Department, Sub- Division Lalaniya, Tehsil Nohar, District Hanumangarh and employer No.2 Executive Engineer, Public Health and Engineering Department, Division Tara Nagar, District Churu is just and valid? If not then for what relief the workman is entitled? As per the statement of claim submitted by the workman, he was employed with the respondents as Beldar on 1.3.2007, but he was retrenched therefrom on 10.12.2007 in contravention of the provisions of Section 25-F of the Industrial Disputes Act, 1947 (for short 'the Act of 1947' hereinafter).
(3.) AS per the return submitted by the employer, the workman Shri Satya Narayan Purohit was employed as Beldar on Casual basis and as such, on completion of the work he was rightly discontinued from service, and while doing, no need was there to have compliance of the provisions of Section 25-F of the Act of 1947.;