SH. PARAS Vs. M/S LOVELY TICKET WALA

JUDGEMENT

(1.) The petitioner in the instant writ petition has challenged the award dated 13th Jan., 2005 passed by the learned Labour Court No. VIII in ID No. 1126/2000 in the case titled Sh. Paras Vs. M/s Lovely Ticket Wala , (Aar Kay Printers) only to the limited extent of quantum of compensation which is directed to be paid to the petitioner.

(2.) Briefly stated the facts of the case are that a reference was made by the appropriate Government to the learned Labour Court :

(3.) On the basis of the aforesaid reference, the petitioner filed his statement of claim claiming that he was employed as a Machine Operator for monthly wages of Rs. 3000.00 and in 1999 when the petitioner demanded increase in salary, overtime, earned leave and other benefits, the respondent got annoyed and terminated the services of the petitioner illegally and unjustifiably on 3rd Aug., 1999. A demand notice dated 31st Aug., 1999 was sent by the petitioner to the respondent but since it did not yield any result, and thereafter, a reference was made to the learned Labour Court.