Sanjeev Prakash Sharma, J. - (1.) The petitioner has assailed the award passed by the Labour Court, Bikaner on 18th October 2013 by which the Labour Court has rejected claim of the petitioner and has held that the petitioner did not complete 240 days and also failed to prove that he worked upto 23rd February 1988.
(2.) The Department before the Labour Court had contended that the petitioner had worked only from 26th May 1987 to 16th January 1988.
(3.) When the matter came up before this Court, respondents produced documents showing attendance only up to 16th January 1988 while it became evident from the document itself that the petitioner had worked up to 23rd February 1988 after examining photocopy of the original Attendance Register and that certain pages of the original Attendance Register had been taken off.;