SUBHASH CHANDER Vs. DIVISIONAL FOREST OFFICER AND OTHERS

JUDGEMENT

(1.) Petitioner has filed this petition under Article 226 of the Constitution of India seeking a writ in the nature of certiorari challenging the award dated 29.5.2009 (Annexure P-3) whereby relief of reinstatement was declined to him.

(2.) Petitioner had raised an industrial dispute by serving a demand notice challenging his termination. The dispute raised by the petitioner was referred for adjudication to the Labour Court-1, Gurgaon by the appropriate Government.

(3.) Labour Court vide the impugned award held that services of the petitioner had been illegally terminated. While granting the relief, the Labour Court held that the petitioner was entitled to receive Rs. 20,000/- by way of lump-sum compensation in lieu of reinstatement. Hence, the present petition by the petitionerworkman.