NAGARMAHAPALIKA AGRA Vs. LABOUR COURT

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS writ petition is directed against award dated September 14, 1994 given by presiding Officer, Labour Court, U. P. Agra in adjudication Case No. 43/1983. The matter, which was referred to the Labour Court as to whether action of the petitioner employer terminating the services of its workman Rakesh rawat (respondent No. 2 in this writ petition)w. e. f. April 1,1980 was appropriate and legal or not? The Labour Court through impugned award held that termination was illegal. Accordingly, reinstatement with fide back-wages was ordered. Through interim order dated March 29, 1995, passed in this writ petition, execution of impugned award was stayed.

(3.) THE case of the workman was that he was in service of the petitioner since July 1, 1976 when he was appointed on the post of peon and he was illegally removed from service on april 1, 1980 without any reason or charge or enquiry. It was also mentioned that no notice or compensation was given to him at the time of termination of services.