SANJEEV PRAKASH SHARMA,J. - (1.) The petitioner by way of this writ petition has assailed the order passed by the Industrial Tribunal, Bhilwara dated 01st November 2002 whereby claim petition of the petitioner assailing action of terminating his services has not been accepted.
(2.) The facts required for consideration of the case are succinctly stating that a Reference was made by the Central Government on 31st March 1999 in following terms : "Whether the action of the Management of National Insurance Company Ltd in terminating the service of Sh. Gopal Lal Parasar, Ex. IVth Class employees with effect from 1.5.86 is legal and justified ? If not what relief the concerned workman is entitled to ?"
(3.) While the Industrial Tribunal, after discussing the evidence and facts, reached to conclusion that the petitioner had completed 240 days in the calendar year immediately preceding his termination and that provisions of section 25F of the Industrial Disputes Act, 1947 (herein after 'the Act of 1947') had not been complied with; still did not grant relief.;