AMBICA RUBBER INDUSTRIES Vs. RAJENDER YADAV

JUDGEMENT

(1.) BY way of this writ petition the petitioner-employer had challenged the award dated 24-01-2005 whereby the relief of re-instatement in service with 50%back wages was granted to the respondent-workman by the Labour Court as also the order dated 3.4.2006 whereby review petition filed by it for recalling the award on the ground that it was passed without hearing any arguments from its side was also dismissed.

(2.) THE respondent-workman, as per his case, had been employed with the petitioner as Head Mistry for ten years and his salary was Rs. 1520/- per month and his services were illegally terminated w.e.f. 9.11.96 after he demanded certain legal facilities. He had then approached the competent authorities for his re-instatement in service but since he could not get that relief the dispute between him and the petitioner was referred for adjudication to the Labour Court with the following term of reference:-

(3.) THEREAFTER, the respondent-workman filed a rejoinder denying the contentions of the petitioner made in its reply to the claim statement and further reasserted his contentions made in the claim statement.