STATE OF CHHATTISGARH Vs. LABOUR COURT, RAJNANDGAON

JUDGEMENT

(1.) This writ petition is directed against the award passed by the Labour Court on 08.02.2013 (Annexure P/1) by which the said Court has directed the petitioner / State for reinstatement of respondent No. 2 / workmen without back-wages.

(2.) Mr. P. K. Bhaduri, learned counsel appearing for the petitioner / State would submit that the order passed by learned Labour Court is unsustainable and bad in law and deserves to be set aside.

(3.) Mr. Shikhar Sharma, learned counsel appearing for the respondent No. 2, on the other hand, would oppose the submissions made by learned counsel for the petitioner and support the order impugned and submit that petitioner had worked for a continuous period of 240 days in one calendar year preceding the date of termination.