AGRAGAMI CHHETRA VIKASH AGENCY Vs. LABOUR COURT

JUDGEMENT

(1.) THE petitioner is Agragami Chhetra Vikas agency, Ajitmal Tehsil Auraiya District, etowah. The petitioner contends that it is registered under the Societies Registration act, 1860, hereinafter referred to as the Act. The Chairman is the District Magistrate, ex officio. It is on record of the written statement that the agency was assisted and encouraged by the State Government for the purposes of initiating silk industry in the area. The respondent, Hukum Singh, was appointed as a field teacher in January 1978. The services of the respondent were dispensed with on 2/2/1984 on the ground that they are no longer required. No cause was given in the notice by which his services were terminated.

(2.) THE said respondent sought conciliation, under the Uttar Pradesh Industrial disputes Act, 1947, which failed and thereafter the matter was referred for adjudication. The matter was referred as adjudication case No. 54 of 1986 before the labour Court, Kanpur. The issue before the Labour Court was that whether the services of the respondents had been terminated legally or not ?

(3.) THE Labour Court went through the evidence, which were produced by the parties. The Labour Court noticed that towards the end of the year 1982, to be specific 24/12/1982, there was an attempt to offer him another job by the District Magistrate. Whatsoever might be the reason, the said respondent declined the job. With the result he continued to work till 2/2/1984. The Labour Court held that the services have been terminated illegally and directed that the back-wages effective from the date of termination be paid and simultaneously directed reinstatement.