EXPRESS PUBLICATIONS (MADURAI) LTD Vs. LENIN KUMAR RAY

JUDGEMENT

(1.) The challenge by the Management in the present petition is to an Award dtd. 22/9/2010 passed by the Labour Court, Bhubaneswar in I.D. Case No.27 of 2007.

(2.) The dispute referred to the Labour Court for adjudication was as under:

(3.) The background facts of the case were that the Opposite Party workman was appointed as Junior Engineer by the Management on 7/6/1997 in the scale of pay Rs.1975.003935/- with a total salary of Rs.4761.75 per month. He was initially on probation. Condition 14 of the letter stated "after confirmation, termination of service will be the one month's notice or one month's salary in lieu of notice by other side. Subsequently, on 13/7/1998 the Opposite Party was confirmed as Junior Engineer in the company with effect from 7/6/1998. The letters stated that "other terms and conditions stipulated in her appointment order will however continue to hold good."