KALAMKARI DESIGN LTD Vs. HARERAM PASWAN

JUDGEMENT

(1.) The petitioner management has challenged the award dated 21st September, 2007 of Labour Court awarding an amount of Rs.75,000/- as compensation to the workman in lieu of reinstatement and back wages.

(2.) The Government of NCT of Delhi by order No.F.24(3660)/01/Lab./703-7 dated 14.01.2002 had made the following reference to the Labour Court:-

(3.) The respondent workman had claimed before the Labour Court that he was engaged by the management on 15th July, 1990 and his last drawn wages were Rs.2700/- per month. He contended that he was not granted legal benefits and when he returned after leave on 8th October, 2002, the petitioner without any chargesheet, notice etc. terminated his services from 8th October, 1999. He also alleged that he was not paid the earned wages for the month of August and September, 1999.