KSHETRIYA SRI GANDHI ASHRAM Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The petitioner has challenged the validity and legality of the award passed by the Labour Court directing reinstatement with back wages.

(2.) The facts leading to the filing of the writ petition is, that the petitioner is a registered charitable society, registered under the Societies Registration Act, which was founded in the memory of Mahatma Gandhi, father of the Nation. The petitioner Society runs on grant-in-aid, provided by the Central Government, the State Government and Gandhi and Village Industries Commission as well as contributions received by way of donation from individuals. It is contended that the petitioner Society is running on a 'no profit and no loss' basis.

(3.) The respondent was working as an Assistant in the petitioner's Society Centre at Nagina, District Bijnor at the relevant moment of time. His conduct and irresponsible behaviour, disobeying the orders of the superior officers and leading other workers to go on an illegal strike, etc. led the employers to issue various charge sheets from time to time.