SUPER HOUSE LEATHERS LTD Vs. RANA PRATAP SINGH

JUDGEMENT

(1.) BY way of this writ petition the petitioner-management has sought to assail the award orders dated 25.8.2003 and 23.09.2003 as also the award dated 10.09.2001 passed by the Labour Court in I.D.Case No. 220/96.

(2.) THE relevant facts are that respondent no.1-workman was employed with a firm by the name of M/s Super Garments on 7th August, 1991 and his services were terminated w.e.f. 5th August, 1994. In respect of the termination of his services he raised an industrial dispute and the same came to be referred to the Labour Court for adjudication in February, 1996. The respondent no.1-workman filed his statement of claim before the Labour Court claiming that his services were terminated illegally and so he was entitled to be reinstated in service with all benefits. Since in the meantime the business of M/s Super Garments had been taken over by one Company by the name of M/s Aminsons Ltd. whose name was also changed in March, 1996 to Super House Leathers Limited, the petitioner herein, the claim of the respondent no.1-workman came to be resisted by the petitioner Company. stand was

(3.) THE petitioner-management thereafter never appeared before the Labour Court and so it was proceeded against ex- parte and finally on the basis of unchallenged evidence of the respondent no.1-workman an award was passed on 10.9.2001 in his favour.