R SOUNDARARAJAN Vs. HI LIFE TEXTILES

JUDGEMENT

(1.) THIS writ petition is directed against the award of the Labour Court dated 27.5.1999 in I.D. No. 133 of 1996 whereby the claim preferred by the petitioner against the first respondent for reinstatement was rejected.

(2.) FACTUAL matrix necessary for the disposal of the writ petition are as under:

(3.) THE claim of the petitioner before the Labour Court was to the effect that he had put in more than five years of service in the first respondent Company and he was working more than 300 days per year and as such, he was entitled to be regularized in the Company but on the other hand, without any reason, he was terminated and as such, the very termination was illegal, warranting order of reinstatement with full backwages.