STATE OF CHHATTISGARH Vs. VINOD PANDEY

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of the India has been filed assailing the award dtd. 31/3/2012 passed by the Labour Court, Ambikapur in Case No. 68-I.D.Act/2009(Ref.).

(2.) By way of the said award, the Labour Court has set aside the order of termination/discontinuance of service of the Respondent and has ordered for his reinstatement without back wages.

(3.) Brief facts of the in nutshell are that the respondent-worker was working with the petitioner-establishment since 1991 to the year 2000 and thereafter the service of the Respondent was discontinued. Thereafter, the Respondent raised an industrial dispute which was referred by the appropriate Government to the Labour Court, Ambikapur where the matter was registered as Case No. 68/I.D.Act/2009(Ref.).