STATE OF HIMACHAL PRADESH Vs. KHEL SINGH

JUDGEMENT

(1.) PETITIONERS -employers (herein after referred to as 'employers' for brevity sake) have assailed award dated 11.6.2013, rendered by learned Presiding Judge, Industrial Tribunal -cum -Labour Court, Dharamshala (herein after referred to as 'Labour Court' for brevity sake) in reference No. 150/2012.

(2.) PERTINENT facts necessary for the adjudication of this petition are that respondent -workman (herein after referred to as 'workman' for brevity sake) in the month of May 1998 on daily wage basis. He was retrenched in the month of November, 2005. He raised industrial dispute. State Government made following reference to the Labour Court:

(3.) LEARNED Labour Court made award on 11.6.2013. Termination of the workman was quashed. The break period was ordered to be accounted for the purpose of continuation in service. Employer was directed to re -engage the workman forthwith. He was held entitled to seniority, continuity in service from November, 2005. However, he was not held entitled to back wages for the back period.