ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioner aggrieved against the award dated 9/5/2017 passed by the Labour Court, Jodhpur, whereby, the claim made by the petitioner has been rejected.
(2.) On a dispute being raised, the appropriate Government by its reference dated 29/12/2008, referred the following dispute to the Labour Court, Jodhpur: ...[VARNACULAR TEXT UMITTED]...
(3.) In the Statement of Claim, the petitioner workman claimed that he was engaged as Cattle Guard on daily wages basis @ Rs.9/- per day initially which was enhanced to Rs.14/- per day w.e.f. 6/1/1985. It was claimed that without following the mandatory provisions of Industrial Disputes Act, 1947 ('the Act, 1947') the services of the petitioner were dispensed with orally on 3/3/1987. The Statement of Claim was contested by the respondents by filing reply. It was indicated that there was no reason for raising dispute after 19 long years and, therefore, the workman was not entitled to any relief.;