CHIEF ENGINEER Vs. RESHMA BAHADUR

JUDGEMENT

(1.) BY this writ petition, the employer is challenging the award of the Labour Court dated 28.4.1999 (Copy Annexure P/1) vide which respondent No. 1 was ordered to be reinstated in service with 25% back wages.

(2.) LEARNED counsel for the petitioner argued that respondent No. 2 was unskilled Mazdoor and was not regularly appointed candidate. Learned counsel for the petitioner has not been able to show that the workman had not completed 240 days of service. The Labour Court in para No. 6 of the award has held as on -der; -

(3.) PETITION dismissed.