CHUNMUN STORES (P) LTD Vs. GAURAV CHAUHAN

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) The present petition has been filed challenging the impugned award dtd. 11/10/2019, by which the Labour Court has held that the termination of the Respondent/Workman (hereinafter, 'Workman') was illegal and the Petitioner/Management (hereinafter, 'Management') was directed to pay full back wages at the rate of minimum wages w.e.f. 13/2/2016 till the date of the impugned award.

(3.) The case of the Management is that the Workman was appointed as a tailor on 1/3/2013 and in February, 2016 he suddenly stopped coming to work, without any intimation to the Management. The Management issued notice to the Workman on 15/2/2016 and 17/2/2016 at the address which was available with them. However, he did not join back service.