ALISHA ENTERPRISES (P) LTD Vs. TEJ PAL SINGH

JUDGEMENT

(1.) This is an application by the respondent/applicant under Section 17 B of Industrial Disputes Act, 1947 claiming full back wages, allowances admissible to the respondent/applicant from the date of the award, 25th September 2004 of the Industrial Tribunal till final disposal of the writ petition. The respondent/applicant contended that he has not been employed in any establishment after his termination and till date he is unemployed.

(2.) The respondent/applicant had raised an industrial dispute against the petitioner/management. The respondent had contended that he was illegally removed from the services by the petitioner/management. The claim of the respondent/applicant was contested by petitioner/management. The Court, however, held the termination to be illegal and that the respondent is entitled to be reinstated with full back wages by award dated 25th September, 2004 and set aside the impugned order of termination. The management/petitioner filed the present writ petition where the operation of the award directing reinstatement of the respondent has been stayed by the Honble Court.

(3.) The respondent/ workman has filed an affidavit deposing that he has not been employed in any establishment after his termination from the services by the petitioner/management and till the date of the affidavit he has not been employed anywhere.