BHARAT SANCHAR NIGAM LIMITED Vs. KRISHAN KUMAR

JUDGEMENT

(1.) XXXXXXXXX.

(2.) RESPONDENT was engaged as a daily waged labourer on 19.10.1995. No written order was issued to him. He was just engaged. He continued to work as such upto 24.8.1996, when he was told that his services stood terminated. He then got made a reference to Industrial Tribunal -cum -Labour Court, assailing the action of petitioner to terminate his services. Industrial Tribunal -cum -Labour Court, vide award dated 17.1.2007, copy annexure A -2, held that respondent's termination was in violation of the mandate of Section 25 -F of the Industrial Disputes Act and, hence, the same was illegal and void. So, the Industrial Tribunal -cum -Labour Court set aside the action of the present petitioner and directed that the respondent be treated as continuing daily waged worker and given all service benefits, except back wages.

(3.) I have heard learned counsel for the parties and gone through the record.