EXECUTIVE ENGINEER Vs. PARDEEP KUMAR AND ANOTHER

JUDGEMENT

(1.) State of Haryana has challenged the award dated 08.02.2012 (Annexure P/5) passed by Industrial Tribunal-cum-Labour Court (for short, "learned Tribunal") in the present writ petition under Articles 226/227 of the Constitution whereby respondent No.1, Pardeep Kumar was ordered to be reinstated with continuity of service and 50% back-wages.

(2.) Facts relevant for the purpose of decision of this writ petition; that respondent no.1 - workman had raised an industrial dispute against the present petitioner on the ground that he was appointed as a Mate on 1.1.1991 on daily wages and his services were abruptly terminated on 30.12000 without assigning any reason and without issuance of any notice or payment of retrenchment compensation in violation of Sections 25-F, 25-G and 25-H the of Industrial Disputes Act, 1947 (for short "the Act").

(3.) Reference was made to Industrial Tribunal-cum-Labour Court. The Management had come with the plea before learned Tribunal that the workman was appointed on temporary basis on daily wages. Thereafter, he had left the job of his own and did not report for duty after 30.11.1991.