- (1.) Heard the learned counsel for the appellant.
(2.) This intra-court appeal is directed against impugned order dated 11th November, 2011 passed by Single Bench, whereby S.B. Civil Writ Petition No.16069/2010 filed by petitioner against award of Labour Court No.2, Jaipur dated 13th September, 2010, has been dismissed.
(3.) The Labour Court after considering the submissions of the parties and evidence available on record in detail, recorded a finding that petitioner has failed to prove that he has worked for more than 240 days. The Labour Court, therefore, answered the reference against workman, holding that retrenchment of the workman on 1st February, 1993 is valid and reasonable.;