MGMT OF HAL AIRCRAFT DIVN Vs. P NARAYANAPPA

JUDGEMENT

(1.) The Hindustan Aeronautics Limited has preferred this intra-Court appeal. The learned single Judge, by the impugned judgment, has dismissed the writ petition filed by the management questioning the award of the Labour Court, directing reinstatement of the 1st respondent with 50% back wages from the date of claim statement.

(2.) The foundational facts are not in dispute. By communication dated June 9, 1986 (Annexure-A), the appellant-management offered appointment to the 1st respondent on the post of Plastic and Fibre Worker-B in its Aircraft Division. Clauses (b) and (c) of the said letter are material which read as under:

(3.) On receiving the acceptance of the above offer from the 1st respondent, he was given appointment with effect from June 11, 1986. Before the expiry of the period of one year for which he was given initial appointment, by another letter dated May 27, 1987 (Annexure-B), the tenure of his appointment was extended by another two years, that is, upto March 31, 1989. The relevant part of this letter reads as under: