INDERJEET SINGH, J. - (1.) This writ petition has been filed by the petitioner (hereinafter to be referred as 'workman') challenging the award dated 09.07.2009 passed by the Learned Labour Court No.2, Jaipur (hereinafter to be referred as 'Labour Court') holding termination of the workman to be illegal, however in lieu of reinstatement awarded a compensation of Rs.10,000/-.
(2.) Brief facts of the case are that an industrial dispute was raised by the workman with regard to his termination from service, which was referred by the Govt. to the learned Labour Court for its adjudication. Before the learned Labour Court, the petitioner submitted that he was appointed as Beldar (Daily Wages/ Muster Roll Wages) on 01.05.1983 and the respondent-department without assigning any reason terminated his services vide order dated 30.04.1987.
(3.) The respondent-department failed to appear before the Labour Court. Learned Labour Court after hearing and considering the evidence submitted by the workman held that the termination of the workman was in violation of the provisions of Sec.25F of the Industrial Disputes Act,1947 (hereinafter to be referred as 'Act of 1947') however, in lieu of reinstatement awarded a compensation of Rs.10,000/- vide award dated 09.07.2009. Hence the present writ petition has been filed by the workman.;