KISHAN LAL ARORA Vs. HANUMAN

JUDGEMENT

(1.) RULE. With the consent of the parties, the matter is disposed of on merits.

(2.) THE petitioner has challenged the ex-parte award dated 30th october, 2002 passed by the learned Labour Court No. IV in ID no. 110/1997. By virtue of which it has held the termination of the respondent/workman on 7th July, 1993 to be illegal and unjustifiable, and accordingly, directed his reinstatement with payment of full back wages.

(3.) I have heard the learned counsel for the parties and perused the record including the record of the learned Labour Court.