- (1.) The petitioner has filed the instant petition, praying therein, inter alia, that the impugned judgment and award dated December 21, 1999 (Annexure 9) be quashed and set aside so far as it refused to reinstate the petitioner in service and instead grants compensation of Rs. 20,000/- to the petitioner and the respondents be directed to reinstate the petitioner in service from the date his service were terminated with all back wages.
(2.) The facts giving rise to the instant petition are that on May 7, 1994, one Dungar Das - the present petitioner was appointed as Class IV employee on daily wages basis. He was paid Rs. 10/- per day, which was later on enhanced upto Rs. 40/- per day. It has been stated in the petition that the work of Peon was taken from him. He used to clean the Bank to serve drinking water to the employees of the Bank, to fill up water in the coolers of the Bank, to set stationary and record, to sew vouchers of the Bank and to patch the torned and cut currency notes. It has further been stated that he was given artificial breaks in service from time to time, so that he may not claim his legal rights in respect of his service. The services of the petitioner were terminated by the Respondent No. 4 the Branch Manager, UCO Bank, Branch Chomu, Tehsil Shergarh, District-Jodhpur by a verbal order dated May 26, 1997.
(3.) It is submitted by the learned counsel for the petitioner that the petitioner worked on the post of Class IV employee on daily wages in the respondent-Bank from May 7, 1994 to May 26, 1997 and completed more than 240 days in a calendar year. His services have been terminated by the Bank without following the provisions of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act, 1947').;