MOHIT ELECTRONICS Vs. THE WORKMAN TAHIR HUSSAIN

JUDGEMENT

(1.) Alleging that his services had been illegally terminated by the petitioner, the respondent initiated an industrial dispute, which was referred, by the Government of National Capital Territory of Delhi (hereinafter referred to as "the GNCTD"), for adjudication to the Labour Court, vide Order No F.24 (4875)/2000-Lab dated 7th February, 2001, with the following term of reference:

(2.) The impugned Award, dated 22nd January, 2004, of the Labour Court, holds the termination, of the respondent by the petitioner, to amount to retrenchment, and, having been effected in violation of Section 25-F of the Industrial Disputes Act, 1947 (hereinafter referred to as "the ID Act "), directs reinstatement, of the respondent, with continuity of service and full back wages.

(3.) Needless to say, the petitioner assails the said decision.