UNITAS FOODS PVT. LTD. Vs. GYANENDER

JUDGEMENT

(1.) Present Application has been preferred by the Applicant/workman under 17B, Industrial Disputes Act, 1947 r/w Sec. 151, CPC, seeking the following prayer:

(2.) Ld. Counsel for the Applicant/ Workman submits that the Workman joined the services of the Petitioner/Management on 1/10/2008, as an Executive Sale Purchase/Field worker. The Petitioner/Management however did not issue any appointment letter to the workman. The services of the Applicant/ workman were illegally terminated by the Petitioner on 21/2/2015 and that the workman's last drawn salary was Rs. 12,500/- at the time of his termination.

(3.) The workman aggrieved of being illegally terminated, raised an industrial dispute before the Ld. Labour Court, whereby the Ld. Labour Court passed an Award dtd. 13/1/2020(Order impugned)in favour of the Applicant/workman and held that the workman's services was illegally terminated by the Management and that he was entitled to relief of reinstatement with full back wages along with continuity of service along with all other consequential benefits and further directed the management to pay a simple interest @ 9% upon failure to implement the said award within 30 days from its publication.