UNION OF INDIA Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) This writ petition is directed against the award dated 21.02.2003 passed by Labour Court, Jodhpur ('the Labour Court'), wherein the reference made by the appropriate Government dated 27.01.2000 has been answered in the manner that the action of the petitioner in terminating the services of the respondent-workman from the post of Peon-cum-Chowkidar w.e.f. 01.11.1998 was illegal and directed for reinstatement alongwith backwages to the extent of 30% from the date of reference i.e. 27.01.2000.

(2.) The respondent-workman filed statement of claim before the Labour Court inter-alia with the following relevant averments:- (emphasis supplied)

(3.) However, subsequent thereto, the averments were made in the claim that he had worked from 01.01.1998 to 31.10.1998 and as the termination was in violation of provisions of Section 25F of the Industrial Disputes Act, 1947 ('the Act'), he was entitled for reinstatement with full backwages.