CBN FOUNDATION Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The petitioner - CBN Multimedia Pvt. Ltd. claims itself to be a registered society for promotion of humanitarian activities and communal harmony through interfaith dialogue between all communities in India. The company claims to be involved in work which is spiritual and religious in nature and runs a pious mission to carry out ecclesiastical services through the means of religious counselling.

(2.) The petitioner has approached this Court assailing the award dated September 09, 2015 passed by the Presiding Officer, Industrial Tribunal-cum-Labour Court-1, Gurgaon in a dispute based on Section 2A of Industrial Disputes Act, 1947 (hereinafter referred as 'the Act') read with Section 10(i)(c) thereof.

(3.) The discharged claimant has been held to be workman in an employment relationship with the company and has been awarded reinstatement in service with 40% of the back wages w.e.f. September 10, 2012 onwards. Finding has been returned that the termination brought about on September 10, 2012 was illegal for non-compliance of mandatory provision of Section 25-F of the Act. The salary at the time of termination was Rs. 8,400/- per month.