- (1.) Being aggrieved by the judgment and order dated 19.9.2012 rendered in S.B.Civil Writ Petition No.4839/2012 thereby negating the challenge made by the appellant herein to the award dated 10.1.2012 passed by the learned Labour Court-I, Jaipur in reference case No.L.C.R. 422/01, the Jaipur Development Authority, Jaipur (for short, hereafter referred to as 'the JDA') is in appeal.
(2.) We have heard Mr.Rajesh Moondia, learned counsel for the appellant and Mr.Prahlad Sharma, learned counsel for the respondent-workman.
(3.) Briefly stated the skeletal facts necessary for the present adjudication are that according to the respondent-workman, he was appointed with the JDA on 5.5.1988 as a Junior Clerk (Assistant) on temporary basis, and though he continued to serve for more than 240 days in a calendar year, he was orally terminated on 1.4.1989. Contending that such termination amounted to his retrenchment, and that too, in contravention of Section 25F of the Industrial Disputes Act, 1947 (hereafter referred to as 'the Act'), he raised an industrial dispute, which was eventually referred to the learned Labour Court, Jaipur, as aforementioned.;