DIST. OPIUM OFFICER Vs. SURESH KUMAR JEENGAR

JUDGEMENT

(1.) This Appeal is directed against the Order, dtd. 14/3/2014 passed by learned Single Judge, whereby, the Writ Petition filed by the Appellant against Award, dtd. 14/9/2012 passed by Labour Court, Bhilwara has been dismissed.

(2.) The Respondent-Workman raised dispute and the appropriate Government referred the dispute on 28/11/2006 to the Labour Court, Bhilwara whether action of the Management of District Opium Officer, Narcotics Department, Bhilwara is legal and justified, if not, to what relief is the Workman entitled to.

(3.) The Workman filed statement of claim, which was contested by the Petitioner-Appellant, after evidence was led by the parties, the Labour Court came to the conclusion that the termination of Workman's services were in violation of the provision of Sec. 25-F of the Industrial Disputes Act, 2011 ( 'the Act'), inasmuch as, neither he was given notice nor the Compensation in lieu of notice before retrenchment and, therefore, directed his reinstatement with 50% back wages.