UNION OF INDIA Vs. RAM KHILADI

JUDGEMENT

(1.) CHALLENGING an award passed by the Central Government Industrial Tribunal-cum-Labour court, Jabalpur directing for reinstatement of the respondent workman alongwith consequential benefits of backwages vide award-dated 5.3.2001 � Annexure P/6, petitioners have filed this writ petition.

(2.) RESPONDENT No.1/workman was engaged as a daily rated employee in the Department of Telecommunication services i.e... the establishment of the petitioner. He worked for various periods from 1.2.1985 upto 31.10.1989, when his services were dis-continued. He had been in continuous employment for a period of 240 days, and completed one year's service as contemplated under section 25-F of the Industrial Disputes Act, he has attained the status of a temporary employee as envisaged in the scheme formulated by the petitioner company on 12.4.1991 and finding his termination to be illegal i.e... illegal retrenchment in violation to section 25-F of the ID Act, he has been directed to be reinstated with consequential benefits and payment of backwages etc.

(3.) SHRI R.B. Tiwari, learned counsel for respondent No.1, refuted the aforesaid and submitted that the award is passed on findings recorded in accordance to the evidence and material that came on record and, therefore, the same is legal and proper.