MANAGEMENT OF RAMESH HYDROMACHS Vs. LABOUR COURT HUBLI

JUDGEMENT

(1.) The petitioner, Ramesh Hydromachs, Belgaum, has presented this petition questioning the legality of the award made by the Labour Court, Hubli, declaring the termination of the services of the 2nd respondent by the petitioner as invalid and making a consequential order of reinstatement with back wages. The facts of the case in brief are as follows :

(2.) The second respondent was a workman in the service of the petitioner. He joined service as a watchman on 11th May, 1976. He was in continuous service till 24th January, 1979 on which date his services were terminated by the petitioner. The copy of the order or termination is produced as annexure-A. The relevant portion of the order reads : "It is hereby informed that from today dated 24th January, 1979, your services are no longer required and hence you have been permanently terminated. As per rules one month pay (notice pay) will be given. Similarly according to rules you are entitled for following dues as follows : Rs. 1. Notice Pay 155.00 2. leave Salary due 85.00

(3.) Current month's earned wages upto 23rd January, 1979 11.75 (ESIC, PF and Advanced deduction)