RAMESH CHAND Vs. ARIHANT POLYMERS PVT LTD

JUDGEMENT

(1.) The petitioner workman seeks a writ of certiorari for quashing the award dated 3rd September, 2003 of the Labour Court to the extent it does not award back wages to the petitioner. Notice of the petition was issued by this Court and after the completion of pleadings, the petition ordered to be heard in the category of 'after notice miscellaneous matters'. The counsels for the parties have been heard.

(2.) The terms of reference to the Labour Court were as under:-

(3.) The case of the petitioner workman is that he was appointed with the respondent management on 20th November, 1994 as a helper; that he was confirmed as a regular employee/workman on 2nd January, 1995; that on 6th January, 1995 he suffered an injury while on duty and consequently was under treatment; that on 20th November, 1995 he was turned out of employment without any cause and/or notice and on 21st November, 1995 when he went to his place of work, he was not allowed to perform his duties; that his salary for the month of August, 1995 and onward had not been paid.