RAJESH CHANDRA Vs. ULTRATECH CEMENT LTD.

JUDGEMENT

(1.) Petitioner-Workman in W.P.No.82689/2012 is before this Court being aggrieved by the award dtd. 21/11/2011 passed in Ref.No.70/2011 on the file of Labour Court, Gulbarga, to the extent denying back wages and imposing penalty of Rs.5,000.00.

(2.) While the petitioner-Management in W.P.No.81519/2012 is before this Court, being aggrieved by the aforesaid award, providing for reinstatement of the petitioner-Workman.

(3.) The brief facts of the case are that, the petitioner-workman was appointed by the respondent- Management as a Tally Checker under the quota of land loser. Though he was appointed as a Tally Checker, he was shifted from Quality Control Department of Packing Plant to Way Bridge Operator. That he had made representation to the respondent-Management to keep him at one place, as some of the persons in the department were inimically disposed against him and were waiting for an opportunity to cause harm to him.