MYSORE LAMPS WORKS LTD Vs. GIRISH KUMAR JAIN

JUDGEMENT

(1.) The present application has been filed by the respondent-workman under Section 17-B of the Industrial Disputes Act, 1947 and it is supported by an affidavit of the successful respondent-workman to the effect that he is not employed.

(2.) The respondent-workman was appointed as sales representative by the petitioner. His services were terminated w. e. f. 25.04.89. Feeling aggrieved the applicant-workman had raised an industrial dispute claiming his termination to be illegal. That dispute was referred to the Industrial Tribunal and the Industrial Tribunal vide its award dated 13.10.2003 granted the relief of reinstatement to the respondent-workman alongwith the back wages till 5.5.92.

(3.) Feeling aggrieved by the Award of the Industrial Tribunal, the petitioner-management filed this writ petition which stands admitted already.