HARINDER PAL SINGH Vs. PUNJAB URBAN PLANNING

JUDGEMENT

(1.) By way of present LPA, appellant/respondent No.1 is challenging the order dated 2.2.2009 passed by learned Single Judge whereby learned Single Judge set aside the award of the Labour Court directing the reinstatement and directed to pay Rs.20,000/- as compensation to the appellant.

(2.) The brief facts of the present case are that on 14.3.2002, respondent No.1 served a Demand Notice under Section 2-A of the Industrial Dispute Act. Punjab Government referred the case through Additional Labour Commissioner, as an industrial dispute to respondent No.2 for adjudication under Section 10(1) (c) of the Industrial Dispute Act on 31.3.2003. Reference was made whether termination of service of respondent No.1 who had continuously worked as Bill Distributor-cum-Meter Reader purely on daily wages was entitled to reinstatement with continuously of service with full back wages?

(3.) Appellant filed his statement of claim alleging therein that he had continuously worked as Bill Distributor-cum-Meter Reader from 11.05.1999 and his average pay was Rs.3730 per month. His services were terminated on 27.04.2001 which was illegal, arbitrary, malafide and unfair labour practice.