VIRENDER SINGH Vs. LANCER CONVENT SENIOR SECONDARY SCHOOL

JUDGEMENT

(1.) CM No. 19649/2014 (for exemption)

(2.) THE present petition is directed against the award dated 09.05.2014, whereby the learned Tribunal has granted compensation for a sum of Rs.75,000/ - in favour of the petitioner/workman in lieu of reinstatement, back wages and other benefits.

(3.) MR . Arun Kumar Yadav, learned counsel appearing on behalf of the petitioner/workman submits that the petitioner was not even provided inquiry report for six months. On 20.06.2008, when the petitioner reached to the respondent/Management for duty, he was not allowed to join duty and even legal dues were not paid to him.