GOVERNMENT OF MADHYA PRADESH Vs. SMT. KACHRA BAI

JUDGEMENT

(1.) Challenge in this petition is to the award passed by the courts below, whereby the labour Court has directed for reinstatement of the workman with 50% back wages. The said award has been affirmed by the Industrial Court by order dated 31 -01 -02.

(2.) The workman was engaged by the Department of Water Resources on daily wages for a period of 13 years i.e. from 1983, as is evident from the impugned award, however, the workman was removed form the service in August, 1996, therefore, he raised the industrial dispute, which was referred for adjudication to the labour Court.

(3.) According to the workman, he was removed without issuing any show cause notice or holding any enquiry nor any retrenchment compensation was paid on the date of disengagement.