(1.) The writ petition has been filed by the petitioner challenging the award of the Labour Court No. XII, Karkardooma Courts, Delhi dated January 29, 2011 passed in Industrial Dispute No. 291/08.
(2.) The dispute was raised by the two respondents herein, which was referred by the Govt. of NCT of Delhi for the adjudication of the Labour Court on the following term:
(3.) The case of the respondent Nos. 1 and 2 before the Labour Court was that they were engaged as 'General Worker' and 'Machine Man' on June 21, 1993 and August 11, 1995 and their last drawn salary was Rs. 3200/- and Rs. 2200/- per month respectively. It was their case that when they went to the village for two months and came back for their duties, the petitioner refused to take them on duty.
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