NARENDRA KUMAR MITTAL Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the award dated 17-1-2018 passed by the learned Labour Court, Bharatpur (hereinafter to be referred as 'Labour Court').

(2.) Brief facts of the case are that an industrial dispute was raised by the petitioner with regard to his termination from service, which was referred by the Govt. to the learned Labour Court for its adjudication. Before the learned Labour Court, the petitioner submitted that he was appointed as LDC on 2-4-1996 and the respondents without assigning any reason terminated his services vide order dated 19-4-1997.

(3.) The respondents filed reply before the learned Labour Court and stated that the petitioner was a temporary employee and after completion of his tenure he was removed from service. The parties submitted the documentary evidence and the learned Labour Court after hearing and considering the evidence submitted by the (D.B. SAW/547/2019 has been filed in this matter. Please refer the same for further orders) parties held that the termination of the petitioner was in violation of the provisions of Sec.25F of the Industrial Disputes Act,1947, however, in lieu of reinstatement awarded a compensation of Rs.1 Lac, vide award dated 17-1-2018. Hence the present writ petition has been filed by the petitioner.