- (1.) The petitionerworkman challenges the award dated 26 April 2007 made by the 6th Labour Court, Mumbai to the extent it denies the entire backwages and other consequential benefits for the period between 1 October 1992 to 1 August 2003, despite having come to the conclusion that the termination of his services was neither legal, nor justified.
(2.) It is the case of the petitionerworkman that he was employed as H.T. Assembler with the respondentemployer with effect from 18 January 1971. In the year 1992, a chargesheet was issued against the petitioner, which charges were denied by him. There was however, no enquiry held into charges and on 3 October 1992, the petitioner was abruptly prevented from discharging duties, on the ground that he had purportedly submitted a letter of resignation, which had since been duly accepted by the respondentemployer.
(3.) The petitioner and two other workmen who were similarly treated raised an industrial dispute which was admitted to conciliation. The conciliation failed and the appropriate Government referred the industrial dispute for adjudication to the 6th Labour Court, being Reference (IDA) No.340 of 1994.;