CHIEF ADMINISTRATOR HOUSING BOARD HARYANA Vs. DIWAN CHAND

JUDGEMENT

(1.) Heard Mr. Sanjay R. Hegde, learned Counsel in support of this appeal and Mr. Adarsh Ganesh, learned Counsel appearing for the Respondent.

(2.) This appeal seeks to challenge the judgment and order dated 23.01.2007 passed by the High Court of Punjab and Haryana at Chandigarh in C.W.P. No. 16553 of 2005 which confirms the order passed by the Labour Court in Reference No. 134 of 2001.

(3.) The short facts leading to this appeal are this wise. The Respondent was working as a Motormate in the Appellant Housing Board. The case of the Respondent was that he had put in more than 240 days service in a year when his services came to be terminated some time in the year 1996. This led to a reference to the Labour Court. The Labour Court was of the view that there was no compliance of the provisions of Section 25-F of the Industrial Disputes Act, 1947 and therefore, it awarded reinstatement of the Respondent with continuity of service without back-wages. That order has been left undisturbed by the High Court. Therefore, this appeal by special leave.