CH. CHARAN SINGH, HARYANA AGRICULTURE UNIVERSITY, HISSAR Vs. THE PRESIDING OFFICER, INDUSTRIAL TRIBUNAL-CUM-LABOUR COURT

JUDGEMENT

(1.) By this writ petition, the employer is challenging the award of the Labour Court dated 7.6.2000, copy Annexure P/5, vide which the Labour Court has ordered reinstatement of respondent No. 2 along with continuity of service and other consequential benefits but without back wages.

(2.) The case of the workman was that he was appointed as Helper on daily wages in the office of Landscape CCS of the petitioner -University on 25.3.1994. He worked as such upto 30.9.1994. He was again engaged on 17.10.1994 in the department of Animal Nutrition of the petitioner, where he worked upto 17.5.1995 when his services were terminated. He also contended that his juniors were retained.

(3.) The petitioner took up a stand that respondent No. 2 cannot be said to have worked for 240 days in a year because he had worked in two different departments of the petitioner -University. This stand of the petitioner was not accepted by the Labour Court and hence this writ petition.