- (1.) IN pursuant to the order dated 11.11.2013 passed by a co -ordinate Bench, this matter came up for its adjudication in the spirit of Lok Adalat.
(2.) LEARNED counsel for the petitioner submits that as a matter of fact, the workman is not at all entitled for compensation awarded by the Labour Court; hence, no compromise in this matter can be arrived. Be that as it may, I have examined the merits of the case. Briefly stated, facts of the case are that the appropriate government by its notification dated 22.12.1992 referred an industrial dispute for its adjudication to the Labour Court, Jodhpur in the terms that "Whether the termination of workman Mr. Hari Shanker Joshi S/o Mr. Dharm Datt Joshi, resident of Mawala by his employer Executive Officer, Central Co -operative Bank Limited, Sirohi and the President, Mawal Lamps (Mini Bank) Limited, Mawal with effect from 04.01.1990 is just and valid ? If not, then for what relief the workman is entitled ?
(3.) AS per the facts stated in the statement of claim, the workman remained in the employment of the employer from 15.10.1985 to 04.01.1990, but he was discontinued from service without assigning any reason. The workman alleged violation of the provisions of Section 25 -F, 25 -G and 25 -H of the Industrial Disputes Act, 1947 (for short, 'the Act of 1947').;