EXCEL INDUSTRIES LTD Vs. SH O P MISHRA

JUDGEMENT

(1.) THE petitioner/management has impugned the award dated 18th August, 2007 directing reinstatement of respondent workman with continuity of service along with back wages of Rs. 2500/- per month and other legal benefits.

(2.) THE respondent workman had filed a claim pursuant to a reference by the appropriate Government. The respondent contended that he was working as an assistant Accountant with petitioner since 22nd January, 1992 and his last drawn salary was Rs. 2500/- per month. He alleged that he had applied for the post of assistant Accountant in January, 1992 and he was called for an interview by letter dated 9th January, 1992 and he was interviewed on 21st January, 1992 and was appointed on 22nd January, 1992.

(3.) THE respondent workman contended that though he demanded the appointment letter but the petitioner avoided to give the same. He had raised the demands for other facilities like ESI, PF, bonus, leave encashment etc but the demands of the respondent workman were not complied with. The respondent workman alleged that at times he was made to work for 12 hours daily, however, no over time was given to him and he continued working like this till 31st august, 1997 when without assigning any cause and reason his services were terminated.