ARVIND KUMAR Vs. CAMPARI EXPORT PVT LTD

JUDGEMENT

(1.) THE petitioner has challenged the award dated 20th November, 2007 declining the claim of the petitioner for reinstatement and back wages.

(2.) THE Secretary (Labour), Government of NCT had made the following reference on 22nd May, 1998 :-

(3.) THE petitioner has contended that he was engaged as a Sample Man/flat operator since 1995 and he was getting the salary of Rs. 3,050/- p. m. It was asserted that he was not given any appointment letter and was not provided ESI and PF facilities. Petitioner had become a member of the union of workers leading to management becoming inimical towards the petitioner. His grievance was that he was terminated from service on 20th August, 1997 without notice and without any reason and he has not been paid his earned wages for the month of august, 1997 and has also not been paid overtime wages for the month of July, 1997 and his retrenchment is in violation of Section 25-F of the Industrial disputes Act, 1947.