MANAGING DIRECTOR, MIMS HOSPITAL Vs. K.PREMARAJ

JUDGEMENT

(1.) W.P.(C) No.40786 of 2018 is filed by the management challenging the order dated 19.09.2018 in I.D.No.26/07 on the file of the Labour court, Kozhikode. WP.(C).No.2689 of 2019 is filed by the workman challenging the very same order.

(2.) In I.D. No 26/07, the dispute referred for adjudication before the Labour court by order dated 31.07.2007 was "Whether the termination of service of Sri.K.Premaraj, Maintenance Supervisor, MIMS Hospital, Govindapuram, Calicut by the management is justifiable or not? If not, what relief, he is entitled to?

(3.) By the impugned order, an award was passed holding that the termination of service of the workman by the management is not justifiable. The management was directed to pay compensation in lieu of reinstatement to the workman to the extent of 60% of back wages from the date of his termination till the date of this order.