LAWS(DLH)-2009-4-468

JOINT PLANT COMMITTEE Vs. SHRI RAM

Decided On April 30, 2009
Joint Plant Committee Appellant
V/S
SHRI RAM Respondents

JUDGEMENT

(1.) BY way of this writ petition filed under Article 226 of the Constitution of India, the petitioner seeks to challenge the impugned award dated 16.11.2004 passed in I.D. No. 13/2000 whereby directions were given by the Labour Court to the petitioner to reinstate the respondent with 50% of the back wages drawn by him at the time of termination of his services or as per the Minimum Wages Act whichever were higher from the date of his termination till the date of his reinstatement.

(2.) BRIEF facts of the case in nut shell are as under:

(3.) I have heard Counsel for the parties and perused the record.