- (1.) Through the instant petition, the petitioner has challenged the award of the Labour Court dated 18.12.1998, whereby the claim of the petitioner for reinstatement in service was dismissed.
(2.) The petitioner is stated to have been appointed as 'Chowkidar' in the Government College, Tonk on 24.07.1986. His services are said to have been terminated on 31.05.1987. The petitioner challenged the order of termination by preferring S.B.Civil Writ Petition No2785/1993, which was disposed of on 26.07.1993 by granting liberty to the petitioner to approach the Labour Court for redressal for his grievances. The petitioner then filed an application before the Conciliation Officer. However, the conciliation proceedings failed and the petitioner preferred his claim before the Labour Court, which was dismissed vide the order dated 18.12.1998, which is impugned in the instant case.
(3.) Learned counsel appearing for the petitioner has contended that the petitioner had been appointed through regular mode of selection after inviting names from the Employment Exchange, and hence his services could not have been terminated. He has further stated that the Labour Court has erred in holding that there was no violation of Sections 25-F, 'G' & 'H' of the Industrial Disputes Act, 1947.;