RAM PRAVESH Vs. D.K. ELECTRICALS AND ANR.

JUDGEMENT

(1.) BY this petition filed under Articles 226 and 227 of the Constitution of India, the Petitioner seeks to set aside the Award dated 23.3.2009 passed by the learned ADJ, whereby the claim of the Petitioner challenging his termination and reinstatement with back wages was dismissed by the learned labour court.

(2.) THE facts of the case as per the Petitioner shorn of unnecessary details are that the Petitioner was working with the Respondent management since 20.1.1991 as a wire machine operator drawing a salary of Rs. 3700/ -per month. That he took one month leave on 23.12.2005 to go to his native village for some work and returned on 20.1.2006 at the expiry of his leave period but was refused to be taken back on duty due to which the Petitioner sent a demand notice dated 26.7.2006 to the Respondent which was not replied to. That consequently the Petitioner preferred an industrial dispute raising claim for reinstatement and back wages which vide award dated 23.3.2009 was dismissed and feeling aggrieved with the same, the Petitioner has preferred the present petition.

(3.) I have heard learned Counsel for the Petitioner.