VICE CHANCELLOR, GURU NANAK DEV UNIVERSITY, AMRITSAR AND ORS. Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL AND ORS.

JUDGEMENT

(1.) This order of mine shall dispose of two writ petitions bearing Nos.6630 and 7045 of 2015. For the sake of convenience, the facts are being taken from CWP No.6630 of 2015.

(2.) The Management has approached this Court by challenging the Award dated 5.12.2014 passed by the Labour Court, whereby, the reference has been decided in favour of respondent No.2 and she has been ordered to be reinstated on the post of Junior Library Attendant-cum-Peon from the date of alleged termination and further entitling her of entire back wages along with interest at the rate of 12% per annum from 8.3.2008 till reinstatement. Mr. Amrit Paul, learned counsel appearing on behalf of the petitioner, in support of his submissions, contended that respondent No.2 was appointed on contract/adhoc basis i.e. temporary service and the terms and conditions of the appointment clearly envisaged that appointment was for a period of 89 days and the service could be terminated at any time without issuing notice. He has referred to one of the appointment letters, though all are from the years 2003 till 2007. For the sake of convenience, one of the copies of the appointment letter is reproduced herein below:- <FRM>JUDGEMENT_115_LAWS(P&H)4_2015_1.html</FRM>

(3.) After referring to the aforementioned case law, learned counsel for the petitioners submitted that the Award of the Labour Court is vitiated in law, erroneous, much less, perverse and therefore, liable to be dismissed.