GANGA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned Counsel for the Parties.

(2.) THIS appeal is barred by 40 days. Having heard learned Counsel we are satisfied that appellant was prevented by sufficient cause from filing the appeal within limitation. The application under Section 5 of the Limitation Act is allowed. The appeal may now be registered. At the request of the learned Counsel for the parties we have heard the appeal on merit also.

(3.) THE termination was found to be invalid being in volition of Section 25G of the Industrial Disputes Act, 1947 and further that affect was not given to Section 25 H read with Section 25J of the said Act. As a consequence the termination order was held to be bad and the respondent No. 1 was directed to be reinstated with 25% of the back wages w.e.f. 06.09.1999 untill the date of reinstatment.