HITESH KUMAR VERMA Vs. CHANDER PAL

JUDGEMENT

(1.) 14.10.2011 These two writ petitions involve more or less similar set of facts and are being disposed of by this common judgment.

(2.) W. P. (C) No. 675 of 2011 by Hitesh Kumar, proprietor of M/s Amit Garments challenges an Award dated 22nd May 2010 passed by the Labour Court allowing the claim of the Respondent workman Shri Nav Bahar in DID No. 129 of 2006 and directing the Petitioner management to compensate the workman in the sum of Rs. 75,000/- in lieu of the reinstatement.

(3.) BOTH workers claimed that they were not paid salaries for the period December 2004 to 13th January 2005. When they reported for duty on 14th January 2005 and demanded the arrears of salary, they were threatened and beaten by some anti-social elements at the behest of the management. The workmen claimed that their services were illegally terminated by the management in violation of Section 25F of the Industrial Disputes Act, 1947 (`ID Act").