HPSEBL Vs. DEEP RAM

JUDGEMENT

(1.) The present appeal has been preferred against the impugned judgment dtd. 17/9/2025, passed by the learned Single Judge in CWP No.2269 of 2023, titled Deep Ram Vs. HPSEBL and Anr., whereby present appellants have been directed to pay 50% wages to the present respondent in the pay scale of Rs.2720.004775/- with effect from 15/9/2003 to 13/9/2009 and full wages from 14/9/2009 in the corresponding revised scale.

(2.) Brief facts giving rise to the case at hand are that the respondent had been engaged by the appellant on a daily wage basis as a Beldar on 21/8/1995. The respondent had thereafter worked till 15/6/1996 without any break. The petitioner had completed 240 days in a calendar year. The services of the respondent/petitioner were orally terminated by appellant No.2 with effect from 15/6/1996 without assigning any reason and without complying with the mandatory provisions of the Industrial Disputes Act.

(3.) In the aforesaid backdrop, the respondent along with similarly situate submitted demand notices individually to the Conciliation Officer, Solan. Conciliation proceedings thereof failed. Finally, the below mentioned reference was received in the Industrial Tribunal-cum-Labour Court Shimla:-