R.P.VYAS,J - (1.) THE instant petition is directed against the award, dated 1 April 2003 (Annexure 1) passed by the Labour Court, Jodhpur, in Labour Dispute Case No. 40 of 1999. The petitioner has prayed that the impugned award, dated 1 April 2003 (Annexure 1), may be declared illegal and the same may be quashed and set aside.
(2.) BRIEF facts of the case are that the petitioner was appointed on 3 December 1992 under the respondent -university on the post of casual labour on muster -roll basis. He worked on the aforesaid post with honesty and dedication. During his entire tenure of service, his work was found satisfactory and no complaint was received by the respondent. He worked under the respondent university continuously from the date of his initial appointment till 1 March 1996, when his services were terminated by a verbal order, without assigning any reason and without complying with the provisions of S.25F of the Industrial Disputes Act, 1947 (hereinafter referred to as the Act 1947). Thereafter, the petitioner raised a labour dispute and approach Conciliation Officer for settlement of the dispute. The Conciliation Officer notice to the respon -dents -university for settlement of the dispute, but the respondents failed to appear before the Conciliation Officer, so a failure was sent by the Conciliation Officer to the appropriate Government. Thereafter, on 31 December 1998, the appropriate Government referred the dispute for adjudication to the Judge, Labour Court, Jodhpur respondent No. 1 under S. 10 of the Act, 1947.
(3.) THE Labour Court, Jodhpur, while dismissing the claim petition vide its award, dated 1 April 2003 (Annexure 1), held that the petitioner has failed to establish his case that he has worked for 240 days in a calendar year under the respondents - University.;