AMRIK SINGH Vs. SUPERINTENDENT ENGINEER

JUDGEMENT

(1.) The petitioner was working as a Helper under the Executive Engineer, Rural Water Supply, S.A.S. Nagar, Mohali. His services were terminated on January 7, 1994. The petitioner challenges it on the ground that the action of the respondents was violative of the provisions of section 25-F of the Industrial Disputes Act.

(2.) The respondents have filed a written statement. It is, however, admitted that the petitioner had completed 240 days in the 12 months preceding the date of termination. It is also not dispute that provisions of Section 25-F of the Industrial Disputes Act have not been complied with.

(3.) In view of the above-noted admitted position, Mr. Gurrattan Pal Singh, learned counsel for the petitioner, submits that the termination of the services of the petitioner was illegal and the petitioner is entitled to be reinstated. Learned counsel, however, very fairly concedes that the benefit of back wages may not be given to the petitioner.