- (1.) This petition for writ is preferred to challenge the award dated 06.04.2011 passed by the Labour Court, Bikaner in Labour Case No. 14/2005.
(2.) Briefly stated, facts of the case are that the appropriate government by a notification dated 21.06.2004 made reference of an industrial dispute for its adjudication to the Labour Court, Bikaner in the terms that Whether the termination of workman Mr. Surajratan Harsh, represented by the General Secretary, Rajasthan Casual Labour Union, Bikaner by his employer Assistant Engineer, Sub-division-I, City Division, Public Works Department, Bikaner with effect from 31.01.1993 is just and valid If not, then for what relief the workman is entitled
(3.) As per the statement of claim submitted by the workman, he entered in service as casual Helper in the office of the Assistant Engineer, Sub-division-III, Public Works Department on 13.05.1992. The appointment was accorded by an oral order. He was discontinued from service on 31.01.1993 without adhering the mandatory conditions precedent as prescribed under Section 25-F of the Industrial Disputes Act, 1947 (for short, the Act of 1947 ).;