- (1.) THIS matter came up for orders on an application preferred by the respondent-workman to get early hearing of the writ petition.
(2.) WITH the consent of the parties, the writ petition is heard today itself. In brief, the facts of the case are that the appropriate government under a notification dated 31.07.1995 referred an industrial dispute for its adjudication to the Labour Court, Bikaner in the terms that "Whether termination of workman Shri Hari Prasad S/o Shri Purnachand by employer the Assistant Engineer, Public Health Engineering Department, Gharsana, District Sriganganagar with effect from 15.10.1992 is valid and proper ? If not, then for what relief the workman is entitled ?" On the basis of the reference made by the appropriate government, the Labour Court Bikaner registered an industrial dispute and on creation of Labour Court, Sriganganagar, the case was transferred to it.
(3.) BEFORE the Labour Court, Sriganganagar, the workman submitted a statement of claim stating therein that he remained in continuous employment of the employer with effect from 01.10.1990 to 15.10.1992 and subsequent thereto he was discontinued from service by an oral order. Alleging non- compliance of the provisions of Section 25-F, 25-G and 25-H of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act of 1947'), the workman claimed to declare his retrenchment from service illegal and also a direction for reinstatement in service with all consequential benefits.;