SECRETARY, SOCIAL WELFARE DEPARTMENT, JAIPUR Vs. LADURAM MEENA

JUDGEMENT

(1.) The petitioners-employer have filed the present writ petition challenging the award dtd. 10/8/2018 passed by the Labour Court - I, Jaipur.

(2.) The Labour Court, while passing the award, has declared that services of the respondent-workman were illegally terminated on 9/2/2002 and as such, he is entitled to be reinstated with continuity in service and further, he is entitled for 50% back-wages.

(3.) Learned counsel for the petitioners submitted that the impugned award has been passed on a wrong premise, as employment of the respondent-employee was contractual in nature.