(1.) THE services of the petitioner were terminated by respondent No. 2 without holding any enquiry on October 28, 1976. The petitioner raised industrial dispute and the same was referred to the Presiding Officer, Labour Court, Haryana, Rohtak, under Section 10 (1) (c) of the Industrial Disputes Act (for short, 'the Act'), 1947, for adjudication. The term of reference was :--
(2.) AFTER hearing the parties and on appreciating the evidence on record, the Labour Court vide award dated January 14, 1981, (Ann. P. 1) partly answered the reference in favour of the workman and the relevant portion thereof is reproduced below:-
(3.) THE award dated January 14, 1981 (Ann. P. 1) has been challenged by the petitioner-workman so far he was denied 50 per cent of the backwages. It is alleged by the petitioner that the award in question (Ann. P. 1) in so far it awards only 50 per cent back-wages, illegal, arbitrary and without jurisdiction and that he should have been awarded full backwages which is the normal rule.