LAWS(JHAR)-2019-7-105

BHARAT BIOTECH INTERNATIONAL LIMITED Vs. STATE OF JHARKHAND

Decided On July 15, 2019
BHARAT BIOTECH INTERNATIONAL LIMITED Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard counsels for the parties.

(2.) The Present writ petition has been filed for quashing the order dated 12.12.2009 passed by Presiding Officer, Labour Court, Dhanbad in M.J. Case No. 15 of 2008, whereby the learned Labour Court had allowed the claim in favour of the workman. It had been ordered for payment of salary for the Month of February, 2007 to April, 2008 amounting to Rs. 1,54,661/-.

(3.) From pleadings and argument, it appears that the concerned workman had been appointed by the petitioner-employer vide appointment letter dated 20.12.2006. As per the terms of appointment, continuous absence was the ground for removal. It has been claimed by the petitioner-employer that on this ground the petitioner has been removed with effect 31.01.2007 and till date of removal, wages has been released.