LARSEN AND 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. THE FACTUAL MATRIX

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

(3.) FACTS reveal that under Order dated 23rd June, 1998 the respondent was offered employment as Tower Crane Operator at construction site of the petitioner company known as "Thapar House Site" at Mumbai. With the closure of the construction work at the site, by an order dated 10th June, 2000, the Regional (Plant) Manager of the company directed the respondent to report at Delhi Regional Office. In turn, the Delhi Regional Office was directed to depute the respondent at their Anandpur Sahib site as Tower Crane Operator. The respondent was provided work at Anandpur Saheb site as Crane Operator.