BANSAL UDYOG Vs. N CT OF DELHI

JUDGEMENT

(1.) By way of this writ petition under Article 226 of the Constitution of India petitioner management has challenged the award dated 5 th July, 2004 passed by the Presiding Officer, Labour Court No. II, Karkardooma Courts, Delhi, whereby petitioner has been directed to reinstate respondent no. 2 workman with 50% back wages and continuity of service and other legal benefits.

(2.) Factual matrix as unfolded is that respondent no. 2 raised an industrial dispute with the Labour Department, which was referred to the Labour Court by Secretary (Labour) vide reference no. F.24(4298)/92-Lab. Dated 21st December, 1991 for adjudication in the following terms of reference:-

(3.) Respondent no. 2 filed a statement of claim alleging therein that he had worked with petitioner as Die-Fitter on a monthly salary of Rs. 1750/- (Rupees One Thousand Seven Hundred Fifty Only) for a period of three years. However, his services were terminated illegally on 13th November, 1991 without any notice. Demand notices dated 25th January, 1992 and 13th March, 1992 were served by him on the petitioner through registered AD post and UPC but same were not accepted by the petitioner. Respondent no. 2 claimed reinstatement with full back wages and continuity of service.