UTTAR PRADESH SAMAJ Vs. RAMESH KUMAR BAWALIA

JUDGEMENT

(1.) The petitioners have challenged the award of the Labour Court whereby the Labour Court set aside the termination of the respondent and granted him reinstatement with 80% back wages.

(2.) The petitioners appointed the respondent as a Lab Attendant on probation for one year on 16th June, 1993. The probation period was extendable by one year.

(3.) Vide letter dated 3rd June, 1994, the petitioners terminated the respondent before the completion of the probation period of one year by giving one month notice whereupon the respondent raised an industrial dispute which was referred to the Labour Court.