SECRETARY HPSEB Vs. KRISHAN CHAND PIYUNDI RAM

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) THE petitioner was engaged on daily- wage basis on 27.5.1996 in the Electric Division Joginder Nagar. He was retrenched from service on 25.3.1998 without any notice. Thus he raised industrial dispute and the reference was made on 24.4.2003 for its determination to the Industrial Tribuna-cum-Labour Court, Dharamshala.

(3.) THE Industrial Tribunal-cum-Labour Court held that the termination of the service of respondent No.1 was wrong and illegal. His claim was allowed and the petitioner-Board was directed to re-engage the respondent in the same capacity in which he was rendering the work for them, prior to his disengagement so also, at the same place or in its vicinity, besides, break in service was ordered not to effect the seniority of the respondent.