ASHOK KUMAR GAUR,J. - (1.) The instant writ petition has been filed by the employer petitioner against award dated 31st July, 2017 passed by Labour Court No. 2, Jaipur. The Labour Court has found that workman respondent was employed as 'orderly' and order of termination dated 04th December, 1984 was illegal order. The Labour Court has granted a lump sum compensation of Rs. 50,000/- in place of reinstatement and in case, the said amount is not paid within three months, thereafter, it would carry interest at the rate of 9% per annum.
(2.) The brief facts of the case are that the respondent-workman was was engaged on 1st January, 1982 as 'orderly' and he continued to work till 4th December, 1984. The dispute in respect of termination of his services was referred by the State Government to the Labourt Court. The workman pleaded that he had completed 240 days before termination of his services, neither he was given notice nor the salary in lieu of notice and further alleged that no retrenchment compensation was also paid to him. The workman also alleged violation of Section 25(G) and (H) of the Industrial Disputes Act.
(3.) The claim of the workman was contested by the employer petitioner and it was affirmed that workman was employed by Assistant Engineer as orderly and he was not paid his salary from the government fund.;