NATIONAL INSTITUTE OF IMMUNOLOGY Vs. VINOD KUMAR GUPTA

JUDGEMENT

(1.) Vide this common judgment, this court intends to dispose of the following two writ petitions preferred under the Article 226 of the Constitution of India:

(2.) The Learned Labour Court, vide the impugned award, adjudicated the terms of reference in favour of the workman holding that the National Institute of Immunology ("management") illegally terminated the service of the workman, thereby granting a lumpsum compensation of Rs.50,000.00 to meet the ends of justice.

(3.) It is the case of the workman that he was engaged on 5/7/1990 on daily wage basis to work in the Store Department of the management for handling miscellaneous work.