HARI KRISHAN Vs. MANAGEMENT OF NORTHERN

JUDGEMENT

(1.) By way of this writ petition the petitioner-workman, who was employed as an attendant with the respondent Company, had challenged the award dated 04-10-06 in ID Case No. 137/1996 whereby the relief of re-instatement in service with back wages was denied to him by the Labour Court even after coming to the conclusion that his services had been illegally terminated by the respondent-management and he had not abandoned his job and only a lump-sum compensation of Rs. 20,000/- was awarded to him. The petitioner-workman felt that he was entitled to be re-instated in service with full back wages and so he knocked the doors of this Court for getting that relief.

(2.) The petitioner workman was employed as an attendant with the respondent-management in August, 1991 and as per his case his services were terminated w.e.f. 06.12.1994. He had approached the labour authorities alongwith one other workman, whose services had also been terminated by the respondent, for their re-instatement in service but since they could not get that relief the dispute between them and the respondent-management was referred for adjudication to the Labour Court vide Reference order dated 16th February, 1996 with the following term of reference:-

(3.) The two workmen filed a joint statement of claim challenging their termination to be illegal. The management filed a written statement denying the allegations of illegal termination of their services and pleaded that it had never terminated their services but they themselves had stopped coming for duty and so had abandoned their jobs.