NAVA BHARAT VENTURES LTD Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing for opposite party No.3-workman.

(2.) Petitioner-Management in this writ petition seeks to challenge the award dated 26th July, 2018 passed by the Labour Court, Bhubaneswar in I.D. Case No. 4 of 2017 on the following reference:-

(3.) While answering the said reference the Labour Court recorded a finding that the second party is a workman and in view of non-compliance of Section 25 of the Industrial Disputes Act, 1947 (hereinafter referred to as the I.D. Act) the workman is entitled to reinstatement and back wages as per Section 25-N and 25-H of the I.D. Act subject to deduction of the payment made to him at the time of termination. The award is to be complied with within one month from the date of its publication in the Official Gazette, or else, the second party will be entitled for interest @ 6% per annum on the awarded back wages till it is realized.