DISTRICT MANAGER Vs. WORKMAN BHIRA RAM

JUDGEMENT

(1.) PRESENT writ petition has been preferred by district Manager, Haryana Agro-Industries corporation Ltd. , Jind Road, Kaithal and the managing Director, Haryana Agro-Industrial corporation Ltd. , SCO No. 825-826, Sector 22-A, Chandigarh praying that impugned award passed by Labour Court, Ambala (Annexure P-1) be quashed, whereby respondent-workman has been directed to be reinstated in service with continuity of service and full back wages.

(2.) PETITIONER-MANAGEMENT has stated that respondent-workman was employed as security Guard on daily wages on contract basis for watch and ward of the stocks of food-grains and other assets of the corporation as per the availability of work at Kaithal. It is further stated that when no work was left, services of the respondent-workman as Security Guard were terminated in the month of November, 2003.

(3.) RESPONDENT-WORKMAN stated before the labour Court that he was employed in 7/2000. Thereafter, he continuously worked without any break upto November, 2003 and his services were wrongly terminated and while doing so persons junior to him were retained in service and fresh persons were also employed by the management after the termination of the respondent-workman. Therefore, the same amounted to violation of provisions of Section 25-G and H of the Industrial Disputes Act (hereinafter called the 'act' ).