AIR INDIA LTD Vs. MAHINDER SINGH

JUDGEMENT

(1.) Petitioner-Management has challenged the Award dated 19th July, 2001 passed by the Industrial Tribunal-III, Delhi whereby petitioner has been directed to reinstate the respondent no.1-Workman with continuity of service and full back wages.

(2.) Industrial dispute raised by the Workman was referred to Industrial Tribunal by the Secretary (Labour), Government of NCT of Delhi, for adjudication in following terms :-

(3.) Workman alleged that he was working with the Management from 29th July, 1986 as a Driver. He was eager to form a trade union in view of the unfair labour practices adopted by the Management. He protested against the personal use of official car by the brother of Managing Director at which the Managing Director got annoyed and in order to victimize him Management transferred him from Palam Airport to Safdurjung Airport and thereafter again to Palam Airport. Ultimately, his services were illegally terminated on 10th August, 1988. Demand notice dated 9th September, 1988 served on the Management by him was replied by the Management vide letter dated 19th September, 1988 but he was not taken back in service. His termination was stigmatic. He prayed that he be reinstated with continuity of service and full back wages.