MAHINDRA SATYAM LTD. Vs. AJAY BHAGAT

JUDGEMENT

(1.) The petitioner/employer is before this Court assailing the correctness of the award dtd. 1/9/2014 in ID No.28/2012 on the file of II Additional Labour Court, Bengaluru.

(2.) In terms of the impugned award, the claim of the respondent/employee is allowed and the order dtd. 1/6/2012 terminating the respondent/employee from the services is held to be illegal.

(3.) In terms of the impugned award, the claim for compensation of Rs.5,00,000.00 is rejected. However, the employer is directed to reinstate the employee by setting aside the order of termination dtd. 1/6/2012. The Labour Court also directed 50% back wages to be paid to the employee.