Gopal Krishan Vyas, J. - (1.) THE instant writ petition has been filed by Raj. State Road Transport Corporation to challenge the validity of the award dated 17.7.2000 passed by the Judge, Labour Court, Bhilwara.
(2.) AS per facts of the case, the respondent workman was initially appointed as daily rated employee on 28.2.1984 @ Rs. 15/ - per day and after obtaining training he was given regular duties of Conductor by the petitioner and granted the regular pay -scale of Rs. 490 -840/ -. The respondent workman was allowed to work on the post till 20.4.1985 thereafter while following the provisions of I.D. Act, his services were terminated. The respondent workman raised an industrial dispute before the conciliation officer and after failure of the conciliation proceedings the matter was referred to the appropriate government for making reference to the Judge, Labour Court. The appropriate Government referred the industrial dispute vide notification dated 07.07.1995 to the Judge, Labour Court, Bhilwara in which the following questions were referred: - -
(3.) THE Judge, Labour Court after taking into consideration entire facts of the case held that although the industrial dispute was raised after delay but at the time of terminating his services, the petitioner Corporation was under obligation to comply the Section 25F(a) and (b) of the I.D. Act because the respondent workman completed more than 240 days in one calendar year from preceding the date of his termination and passed an award to taken the respondent workman in service.;