RAMJAS FOUNDATION Vs. DAYANAND

JUDGEMENT

(1.) The challenge in this writ petition is to the award dated February 23, 2011 passed by the Labour Court in Computer Identification No. 02402C0005711999 dated February 23, 2011 whereby the Labour Court has answered the reference holding the retrenchment of the respondent as void-ab-initio and granted to the respondent, continuity in service with all consequential benefits and reliefs with simple interest @ 6% per annum.

(2.) The Industrial Dispute was referred on the following terms: "Whether the retrenchment from services of Sh. Daya Nand is illegal and/or unjustified and if so, to what relief is he entitled and what directions are necessary in this respect".

(3.) According to the respondent in his claim petition, he was working as a "Rent Collector (LDC)" with the petitioner w.e.f. October 01, 1979 and his services were illegally terminated on November 30, 1998 after serving a notice of retrenchment on him.