STATE OF HARYANA Vs. BABU LAL

JUDGEMENT

(1.) THIS writ petition has been filed by the employer challenging the award of the Labour Court dated April 19, 2000 (copy annexure P -4) vide which respondent No. 1 was ordered to be reinstated in service with continuity of service and 40% back wages.

(2.) AFTER hearing the learned counsel for the petitioner, we find that this petition is without merit.

(3.) PETITION dismissed.