UTKAL UNIVERSITY, BHUBANESWAR Vs. TANKADHAR DIGAL

JUDGEMENT

(1.) The Management of the Ramadevi Chhatrinivas in Utkal University, Bhubaneswar has challenged an Award dtd. 20/7/2011 passed by the Labour Court, Bhubaneswar in Industrial Disputes (ID) Case No.35 of 2004 whereby the action of the Management in terminating the services of the Opposite Party- Workman, who was working as a Watchman with them, with effect from 30/9/2000 was held to be illegal and he was directed to be reinstated with a lump sum amount of Rs.40,000.00.

(2.) While directing notice to issue in the present petition on 3/4/2012, this Court stayed the operation of the impugned Award subject to the Management complying with Sec. 17-B of the Industrial Disputes Act, 1947 (ID Act).

(3.) This Court has heard the submissions of Mr. Narendra Kishore Mishra, learned Senior Advocate for the Management and Mr. A.K. Rath, learned counsel for the Opposite Party-Workman.