NAVEEN METAL Vs. RAM BALI

JUDGEMENT

(1.) EXEMPTION as prayed for is granted subject to all just exceptions. W. P. (C.) No. 12825/2009 and C. M. No. 13627/2009 (for stay) The management of M/s naveen Metal in this writ petition seeks to challenge an industrial award dated 22. 07. 2009 directing reinstatement of the respondent workman with 60% back wages.

(2.) HEARD on admission.

(3.) THE respondent workman was appointed as a Pressman with the petitioner management for last about 12 years prior to termination of his services by the petitioner management w. e. f. 08. 02. 2005. His last drawn wages were Rs. 2,000/-per month.