ARVIND KUMAR ARORA Vs. MANAGEMENT MOTHER DAIRY

JUDGEMENT

(1.) Vide the present petition, petitioner seeks setting aside of the impugned order dated 21.08.2008 passed in ID No. 216/2010 (old ID No.03/2005), whereby the learned Labour Court held that the enquiry was fair and proper being conducted after appreciating the evidence on record and giving appropriate opportunity to the petitioner.

(2.) Also seeks to set aside the impugned order dated 07.07.2014 passed by the Labour Court to the extent for not granting back wages and continuity of service to the petitioner.

(3.) Mr. Jitin Sahni, learned counsel appearing on behalf of the petitioner submitted that the petitioner was working with the respondent Management since 1984 on the salary of Rs.16,00/- per month. His last designation was Senior Superintendent (Marketing) and the last drawn salary was Rs.7,500/- per month.