- (1.) PETITIONER has challenged the award dated 16-1-2001 passed by the Industrial Tribunal, Jaipur, by which. The application under section 33a of the Industrial Disputes Act, 1947 (for short 'the Act') has been rejected as been not maintainable mainly on the ground that order of termination is discharged simpllcitor and not stigmatic.
(2.) AFTER hearing learned counsel for the parties I have carefully gone through the material on record.
(3.) PETITIONER was initially appointed on the post of Conductor on daily wages basis vide order dated 25-5-1993 for six months. No further fresh extension order was issued by the respondents. Petitioner continued to work on the post even after expiry of period, as mentioned in the initial letter of appointment. His services were terminated suddenly vide order dated 19-5-1995 with immediate effect only on the ground that his services are, no more required.;