ANUKAMPA ENTERPRISES Vs. M M FARIDI

JUDGEMENT

(1.) By this writ petition, the petitioner has challenged the validity of the Award dated 16.03.2004 passed by Labour Court-VI, Karkardooma, Delhi, whereby Labour Court has directed the reinstatement of the workman with full back wages.

(2.) Briefly the facts are that respondent claimed that he was working as Karigar with the petitioner since January 1997 and his services were terminated on 30.1.99. His last drawn wages were Rs.2000/-. Following dispute was referred for adjudication to the labour Court:- Whether the services of the M.M. Faridi have been terminated illegally and/or unjustifiably by the management and if so, to what relief is he entitled and what directions are necessary in this respect?

(3.) In the written statement the management denied relationship of employer and employee with the respondent and took the stand that workman had never worked with it and the industrial dispute has been raised at the instance of some person in order to blackmail the management. On the pleadings of the parties, the following issues were framed:-