HARI RAM Vs. LABOUR COURT, PATIALA

JUDGEMENT

(1.) - Petitioner-workman has challenged the award of the Labour Court, Bathinda dated 20.2.1986, whereby he has been denied the back wages.

(2.) In brief, the facts of the case are that a reference under Section 10(1)(c) of the Industrial Disputes Act, 1947 relating to a dispute between the petitioner-workman and respondent No. 2-Society was referred for adjudication to the Labour Court, Bhatinda. The point in the reference was Whether termination of services of Hari Ram workman is justified and in order ? If not, to what relief/exact amount of compensation is he entitled ?

(3.) The sole argument of the counsel for the petitioner is that the Labour Court has not assigned any reasons for denying the back wages. It was urged by the counsel for the workman that when the Court comes to a conclusion that termination of workman's services is not justified and there is no evidence to show that the workman was gainfully employed during the period he remained out of service, back wages for the said period cannot be denied.