UTTARIYA RAJASTHAN SAHAKARI DUGDH UTTPADAK SANGH LTD Vs. RAJESH

JUDGEMENT

(1.) BY this petition for writ, a challenge is given to the award dt. 07.08.1995 passed by the Labour Court, Bikaner in Labour Case No. 43/1990 answering a reference made to it by the appropriate government under a notification dt. 8th March, 1990 in the terms that "whether termination of workman Shri Rajesh S/o Shri Sardara Ram Chaukidar by the Managing Director/Security Officer Uttari Rajasthan Sahakari Dugdh Utpadak Sangh Ltd., Bikaner w.e.f. 17.11.1987 is just and valid? If not, then for what relief and amount, the workman is entitled -

(2.) AS per the facts available, the respondent Rajesh Kumar was employed as Chaukidar at Rathi Farm under control of the Uttari Rajasthan Sahakari Dugdh Utpadak Sangh Ltd., Bikaner. By an order dt. 17.11.1987, he was discontinued from service on the count of his negligence resulting outward movement of three bulls from the farm premises. Being aggrieved by the same, an industrial dispute was raised by Shri Rajesh Kumar and that was ultimately referred for its adjudication to the Labour Court, Bikaner.

(3.) HEARD learned Counsel for the parties.