RAMESH AGRAWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By Court - Having heard learned counsel for the parties, the delay in filing the Letters Patent appeal is condoned.

(2.) Heard learned counsel for the parties on the merits.

(3.) Learned counsel for the appellant submitted that the Labour court has committed serious error of law by awarding full back wages to the employee, who, in fact, was appointed in the year 1995 and served till 1996 in different organization and was transferred in the appellant-organization only in the year 1996 and thereafter he worked in appellantorganization only upto the month of October, 1998 or November, 1998, as per the averment of the respondentworkman himself. Therefore, the workman worked, according to himself, to the period of about two years only. It is submitted that the plea of the appellant was that the respondentworkman did not turn up and, in fact, he abandoned the service.