RANUTROL INDUSTRIES TLD Vs. BAHADUR SINGH

JUDGEMENT

(1.) THE report of the notice of CM Nos.10897-98/2010 issued to the respondent no.1 workman is still awaited.

(2.) THE writ petition has been filed impugning the award dated 14 th February, 2005 of the Industrial Adjudicator holding the petitioner employer to have illegally and unjustifiably terminated the services of the respondent no.1 workman and directing the petitioner employer to reinstate the respondent no.1 workman with full back wages and continuity of service.

(3.) THE matter was thereafter listed on 3rd June, 2010 when the counsel for the respondent no.1 workman stated that the order under Section 17B had not been complied with.