LARSEN & TOUBRO LTD Vs. K KARTHIKAYAN KUNJU

JUDGEMENT

(1.) This petition is directed against the judgment and order dated 23rd September, 2002 passed by the Labour Court and order dated 27th July, 2004 passed by the Industrial Tribunal rejecting Revision Application filed by the petitioner. By the order dated 23rd September, 2002, learned Labour Court has directed reinstatement of the respondent workman. The Industrial Court has held that the respondent-workman was entitled to regularization in services.

(2.) The factual matrix reveals that the petitioner is a Civil Construction Company carrying out construction activities all over the country.

(3.) The respondent claims to have joined the petitioner company in the year 1967, initially, as a Truck Driver for two years; and, thereafter, as a Crane Operator. He claims to have worked at Mumbai for about 17 years and, thereafter, according to him, he was transferred from one site to another, as and when work at particular site came to an end. The details of which are given in the complaint.