BHAWANI DASS RAMESHWAR DUTT Vs. BALI KARAN

JUDGEMENT

(1.) THE challenge in this writ petition is by petitioner M/s Bhawani Dass Rameshwar Dutt to the Award dated August 07, 2012 passed by the Labour Court -XVI, Karkardooma Courts, New Delhi, whereby the Labour Court has awarded a lumpusum compensation of Rs.2,50,000/ - to the respondent workman in lieu of reinstatement and back wages etc.

(2.) IT was the case of the respondent before the Labour Court that he was employed with the petitioner herein in the year 1967 as a general worker. His last drawn salary was Rs.4,000/ - per month. On demand of legal benefits by him the petitioner stopped the earned wages and also started harassing him. On repeated demands of workman for earned wages and legal benefits, the petitioner got his signatures on certain blank papers and forcibly obtained his resignation illegally and arbitrarily terminated his services on February 12, 2008 without paying earned wages for the period November 01, 2007 to February 12, 2008 in violation of Section 25 of the Industrial Disputes Act, 1947 (hereinafter referred to as the Act).

(3.) TWO issues were framed by the Labour Court which included: whether the respondent had completed 240 days in a year and whether the respondent is entitled to the claim on the basis of the evidence adduced before it only by the respondent.