PRADEEP KUMAR Vs. CHAMAN PRAKASH

JUDGEMENT

(1.) The petitioner management has impugned the award dated 26th July, 2007 holding that the services of the workman were terminated illegally and unjustifiably and awarding an amount of Rs.85,000/- to the workman/respondent in lieu of reinstatement and back wages.

(2.) The respondent/workman had filed a claim pursuant to the reference made by the appropriate Governments in the following terms:-

(3.) The workman contended that he was working as a cutting machine man since May, 2000 and his last drawn salary was Rs.2750/- per month. He asserted that he was not given legal benefits according to his entitlement and when he demanded the same, the management terminated his service on 14th April, 2001 without following due process of law. It was also asserted that his salary for February, 2001 to 14th April, 2001 was not paid fully and he was just given a sum of Rs.2000/-. The respondent workman also contended that he has remained unemployed since the termination of his service on 14th April, 2001.