STATE OF HARYANA Vs. SATBIR SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition is filed by the employer challenging the award of the Labour Court dated January 8, 1999 (copy Annexure P-4) vide which respondent No. 1 was ordered to be reinstated with full back wages and continuity of service.

(3.) Counsel for the petitioner argued that services of the workman were terminated in the year 1991; demand notice was served in August, 1993; the award was passed on January 8, 1999. Therefore, the petitioner is not responsible for the delay and hence, is not liable to pay back wages.