NAVEEN SINGH BHADORIYA Vs. STATE OF MP

JUDGEMENT

(1.) The appellant/workman by taking aid of section 2(1) of the Madhya Pradesh Uchcha Nyayalay (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005 has assailed the order dated 15th January, 2007 passed by the learned writ Court in W. P. No. 3540 of 2006(S) as well as the order dated 25th November, 2009 passed in review application (M.C.C. No. 133 of 2007) by which the award passed by the learned Labour Court dated 5th December, 2005 directing reinstatement of the appellant/workman with 50% backwages has been quashed.

(2.) No exhaustive statement of the facts of the case are required to be narrated for the disposal of this appeal. Suffice it to say that an industrial dispute was raised by the workman/appellant which was referred by the appropriate Government to the learned Labour Court for its adjudication. The point in dispute before the learned Labour Court was whether the action of the employer/ respondents in terminating the services of the workman/appellant, was in consonance with the law or not.

(3.) We have heard Shri D. P. Singh Advocate for the appellant and Shri P. N. Gupta, Government Advocate for the respondents-State and we are of the considered opinion that the appeal deserves to be allowed.