Introduction  A badli workman is a workman who is employed in the place of another workman whose name is borne on the muster rolls of the establishment. Although, Section 25 C which deals with the right of a workman to get layoff compensation if he has completed more than 240 days of continuous service, it specifically excludes a badli or temporary workman from the ambit of the application of the provisions of the section. But this is considered to be detrimental to the interests of a badli/temporary workman who has dutifully worked in an establishment and completed more than 240 days of continuous service in the year. It is to create a balance between the rights of the employer and the workman in this regard that the explanation to Section 25 C states that a badli workman shall be entitled ‘for the purposes of this section’ (and this section alone) for layoff compensation if he has worked in an industrial establishment for a period of mo ....