THE DIRECTOR Vs. NAVEEN KUMAR SHARMA

JUDGEMENT

(1.) With consent of learned counsel for the parties the matter is finally heard.

(2.) Petitioner employer takes exception to the Award dated 210.2013 passed by the Central Government Industrial Tribunal (CGIT) cum Labour Court, directing for payment of compensation of Rupees One Lac to the respondent in lieu of reinstatement on a finding that having continuously worked from 1994 to 1996 i.e., more than 240 days his services were terminated without adhering to the stipulation under Section 25 F of Industrial Dispute Act, 1947.

(3.) Case of respondent workman before the CGIT was that having been appointed on daily wages in January 1994 to drive vehicle No.MP.20-H/1484 and having continuously worked till 31.09.1996 without any break the services were dispensed with without any rhyme or reasons and without adhering to the statutory stipulation of paying compensation. Against the said order he approached Central Administrative Tribunal vide O.A.No.908/1996 wherein the respondents (present petitioner) were directed to decide the representation. The representation being rejected led him to raise industrial dispute which was referred for adjudication to the CGIT as to: