UNITED NEWS OF INDIA Vs. PRESIDING OFFICER

JUDGEMENT

(1.) IN the present intra-court appeal, order impugned is dated 5.12.2007 passed by learned Single Judge whereby dismissing the writ petition challenging the award of the Tribunal.

(2.) BRIEF facts of the present case are that Babu Ram respondent No.2 was appointed as Working Journalist by the petitioner and was getting Rs.800/-per month as retaining fee and his services were wrongly terminated in violation of Section 25-F of the Industrial Disputes Act, 1947. The petitioner has worked for more than 240 days. The petitioner preferred a reference. The Labour Court vide award dated 17.10.1985 directed reinstatement of the petitioner with continuity of service with the full back wages by holding that his services could not be terminated without notice or without payment of any compensation. The management preferred writ petition, which too was dismissed by learned Single Judge.