PUNJAB STEEL WORKS Vs. SHAMBHU SARAN SINGH

JUDGEMENT

(1.) The present writ petition under Articles 226 and 227 of the Constitution of India (the Constitution) has been filed by the respondent/management in LIR No. 2917/2016 on the file of the Labour Court-XIX, Dwarka Courts, New Delhi aggrieved by the Award dtd. 4/12/2018, by which the claim of the claimant/workman was allowed and reinstatement with 50% back wages along with continuity of service or in the alternative, lump- sum compensation of Rs.3,00,000.00 in lieu of reinstatement was granted.

(2.) The parties in this writ petition will be referred to as described in the statement of claim filed before the Labour Court.

(3.) Brief facts emerging from the records, which are necessary for the adjudication of the writ are: The claimant was employed with the respondent/management as "Helper" since 8/7/2010, drawing wages of Rs.7,200.00 per month. According to the claimant, the respondent/management failed to comply with the statutory obligations like issuance of the appointment letter, attendance card, wage slips, leave book etc. When he made repeated demand of his legal facilities, the respondent/management withheld his wages from September 2012 to November 2012.