OM PARKASH Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This appeal is directed against the judgment of the learned Single Judge dated 20.11.2014. It would be imperative to notice the facts and since they have been recorded somewhat in detail by the learned Single Judge in the impugned judgment we would intend to take advantage of it and reproduce the same in verbatim:-

(2.) Before the writ Court where the award dated 9.5.2012 was challenged the learned Single Judge recorded a positive finding in favour of the appellant of there being a violation of the provisions of Sec. 25-F of the Industrial Disputes Act but went on to award a compensation of Rs. 3 lacs as against the prayer of the workman for reinstatement and this is now a cause of grievance to him. In the present appeal where he contends that looking at the length of service and the period of his engagement with the respondents since 1991 till the date of termination i.e 1.2007 he would be entitled to reinstatement.

(3.) Prayer is opposed by the respondent who has referred to the facts to point out intermittent engagement as against the continuous one to disentitle the appellant to relief of reinstatement.