G M HARYANA ROADWAYS Vs. RUDHAN SINGH

JUDGEMENT

(1.) This writ petition has been filed by the employer challenging the award of the Labour Court dated May 26, 2000, copy annexure P-14, vide which, respondent No. 1 was ordered to be reinstated in service with continuity thereof and 50 per cent back wages.

(2.) The respondent was employed on March 16, 1988. He worked up to February 28, 1989, and he issued a demand notice dated August 24, 1991. The Labour Court has held that the respondent had completed 240 days and therefore, was entitled to the benefit of Section 25-F of the Industrial Disputes Act, 1947 (hereinafter referred to as "the Act").

(3.) The argument of learned counsel for the petitioner is that though the respondent is held to have worked for 240 days, the total service of the petitioner, was not for one year and therefore, he is not entitled to the benefit of Section 25-F by virtue of the deeming provision of having worked for one year, as contemplated in Section 25-B of the Act.