MANAGEMENT OF HIMALAYA EMBROIDERY MILLS Vs. TARSEEM LAL

JUDGEMENT

(1.) This petition challenges the order ofthe Delhi Administration No. F. 24(240/70-Lab-2l503 dated 23-7-1970 whereby the Delhi Administration referred for adjudication to the LabourCourt the following term of reference :

(2.) The Labour Court proceeded to adjudicate the dispute and framed the following two issues :

(3.) As regards issue No. 1 the learned representative of the Managementmade a statement on 14-9-1971 before the Labour Court that he did notpress the objection covered by this issue and, therefore, the first issue wasdecided against the management. The Labour Court thereafter dealt withthe facts of the case in detail and after considering the entire evidence andcircumstances, made an award directing the petitioner that the respondent betaken in service with full continuity in service. As regards back wages adirection was made that the respondent be paid half wages with effect from16-6-1969 till he resumes duty. It is also prayed in this petition that thisaward of the labour court be quashed.