RANBAXY LABORATORIES LTD. Vs. HIMANSHU KR. SHARMA

JUDGEMENT

(1.) BY virtue of the present writ petition, the petitioner has challenged the ex -parte award dated 5th August, 2005 passed by Sh. D.K. Malhotra, Presiding Officer, Ld. Labour Court -IV, Karkardooma, Delhi titled Workman Sh. Himanshu Kumar Sharma v. Management of Ranbaxy. By the impugned award dated 5th August, 2005 the learned Labour Court had held the termination of the services of the respondent/workman on 26th June, 2002 as illegal and unjustified, accordingly, directed his reinstatement with full back wages, continuity of service and the grant of the ancillary benefits.

(2.) I have heard the learned Counsel for the petitioner/management. Nobody is present on behalf of the respondent/workman despite the service.

(3.) ON the basis of this report, the learned Labour Court had proceeded ex -parte against the petitioner/management on 27th October, 2004.