HARRIS ENGINEERS Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Rule With consent of learned counsel for parties petition is taken up for final disposal. The petitioner is aggrieved by the award of Labour Court dated 19.11.1999 in terms whereof the respondent workman was to be reinstated with full backwages and continuity of service

(2.) The controversy in the present petition arises as to whether respondent No.2 workman was turned out of his job or he abandoned the job. Admittedly no enquiry has been held against respondent No.2 workman.

(3.) The Labour Court which was dealing with the controversy in issue observed as under :