GOPAL SOAP INDUSTRIES Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner-employer has assailed the award dtd. 12/10/2020, rendered by the labour court in Adjudication Case No.71 of 2002, Mauhar Singh Vs. M/s Gopal Soap Industries. In the impugned award, the labour court found that the termination of the respondent workman was illegal and held that the respondent workman was entitled to full backwages w.e.f. 12/7/2000 to July 2013. The relief of reinstatement was not been granted.

(2.) The respondent-workman has not filed a counter affidavit despite being granted time. Undisputed facts which are relevant for a just adjudication of the controversy can be prised out from the impugned award and admitted documents before this Court. Hence no useful purpose would be served by exchanging the pleadings and keeping this petition pending.The controversy relates to the year 2000. Matter has been pending since the year 2002 before the labour court. Interests of justice require that the controversy be settled without further delay.

(3.) Shri Chandra Bhan Gupta, learned counsel for the petitioner-employer contends that the workman had abandoned his duties. Despite intimations asking him to rejoin duties, he failed to do so. It is admitted that workman was gainfully employed after he severed his employment with the petitioner. Industrial establishment is lying closed since 2013.