HARYANA ROADWAYS Vs. YUNUS KHAN

JUDGEMENT

(1.) The present petition emanates from the award dtd. 7/5/2003 ("impugned award") passed by the Presiding Officer, Labour Court I, Karkardooma courts, Delhi in I.D. No. 419/96 titled as "Sh. Yunus Khan and The Management of M/s Haryana Roadways".

(2.) Vide the said impugned award, the learned Labour Court was pleased to hold that the services of Respondent/workman were terminated illegally and unjustifiably by the Petitioner/ Management in violation of Sec. 25-G and Sec. 25-H of the Industrial Disputes Act, 1947 ("I.D. Act"). Accordingly, the learned Labour Court directed the Petitioner/Management to reinstate the Respondent/workman along with payment of back wages @ 25% of the last drawn wages and continuity in service.

(3.) The Petitioner/Management being aggrieved by the impugned award dtd. 7/5/2003, has preferred the present petition under the Article 226 of the Constitution of India, inter alia praying for quashing of the impugned award.