SAHIBJAN Vs. UTTAR PRADESH BRIDGE CO-OPERATION LTD

JUDGEMENT

(1.) THE applicant-employee seeks relief in terms of Section 17-B of the Industrial Tribunal Act, 1947, ('the Act', for short), which reads as follows:

(2.) THE applicant/employee's services were terminated w.e.f. 31/07/1992 and the applicant having approached the Labour Court, the Labour Court by award dated 17/09/1999 ordered that the said termination of the applicant was illegal and unjustified. The applicant was ordered to be reinstated in service with 50% of back wages from the date of termination of his service with continuity in service.

(3.) HEARD learned Counsel on behalf of the parties, who have argued their respective cases as per the pleas taken by them in the application and reply, respectively.