SAHAN INSTITUTE FEDERATION Vs. RANJIT SINGH

JUDGEMENT

(1.) THIS writ petition filed by the petitioner management is directed against an industrial award dated 04. 04. 2009 passed by Shri Sanjay Garg, Presiding officer, Labour Court-V, Delhi by which the respondent has been awarded compensation of Rs. 70,000/- in lieu of his claim for reinstatement and back wages.

(2.) HEARD.

(3.) BRIEFLY stated, the facts of the case are that the respondent who was appointed as a Peon with the petitioner management w. e. f. 22. 05. 1995. His last drawn wages were Rs. 2800/- per month. He along with his colleague Chhabi Lal misbehaved with a lady teacher on 16. 09. 2005 and it is alleged that for that reason, the respondent's colleague, Mr. Chhabi Lal resigned on his own whereas the respondent stopped coming to the petitioner school after 30. 09. 2005.