OM PRAKASH Vs. CAMY ENTERPRISES

JUDGEMENT

(1.) By way of this writ petition the petitioner-workman, who was employed with the respondent Company, had challenged the award dated 29-08-06 in ID Case No. 1344/1997 whereby the Labour Court had held that the respondent-management had not terminated the service of the petitioner-workman but he had himself abandoned his job and, therefore, he was not entitled to any relief. The petitioner-workman felt that his services were terminated illegally and he was entitled to be re-instated in service with full back wages and so he knocked at the doors of this Court for getting that relief.

(2.) The petitioner workman, as per his case, was employed as an Injection Moulding Machine Operator with the respondent-management since 15.2.85 till the illegal termination of his services on 18.2.97. Thereafter he had approached the labour authorities for getting re-instated in service but since he could not get that relief there the dispute between him and the respondent-management was referred for adjudication to the Labour Court vide Reference Order dated 26.8.1997 with the following term of reference:-

(3.) The petitioner-workman filed his statement of claim challenging the termination of his services to be illegal and he claimed that he had not abandoned his job.