AJEET SINGH Vs. LABOUR COURT

JUDGEMENT

(1.) Notice to the respondents. Learned counsel Mr. Mathur, who appeared for the respondents before the learned single Judge, is directed to accept notice.

(2.) At the joint request and by the consent of learned counsel for the parties, the matter is heard and disposed of today itself.

(3.) Learned counsel Mr. Mehta submitted that against award dated August 4, 1998 passed by the Labour Court, Jodhpur, the appellant/petitioner filed Writ Petition No. 3215/1998. He submitted that the appellant worked from March 17, 1992 till his services were terminated as a daily rated workman at the rate of Rs. 22.00 per day. The Labour Court found that the workmen completed more than 240 days in a calender year. However, instead of passing the order of reinstatement in service with back-wages, the Labour Court has awarded only Rs. 9,000.00 by way of compensation in lieu of retrenchment. Mr. Mehta submitted that once the Labour Court has come to the conclusion that the termination was bad, then it should have ordered reinstatement with back-wages and not mere compensation of Rs. 9,000.00.