GIVO LTD Vs. DAVID JOHNSON

JUDGEMENT

(1.) THIS appeal by the employer arises from the judgment of the learned Single judge dated 25th October, 2002. By the impugned judgment, the learned Single Judge dealt with the objections to an arbitral award dated 11th January, 2000 preferred by the respondent herein who was an employee of the appellant.

(2.) THE facts of the case have been summarized by the learned Single Judge in the following words: -"2. The background of facts, to the extent necessary for appreciating the challenge to the arbitral award, is that the petitioner joined the employment of the respondent, in the capacity of "chief modalist", drawing in those times, a fairly huge salary of Rs. 37,216/- per month.

(3.) THE petitioner's case is that he was illegally suspended w. e. f. 18. 12. 96, and then illegally dismissed from service w. e. f. 31. 8. 98 and that he was not paid his salary from December 1996 onwards, despite repeated demands.