DISTRICT RED CROSS SOCIETY Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Challenge in the present writ petition is to the award dated 17.08.2011 (Annexure P4) whereby the Labour Court, Ambala has decided the reference in favour of the workman and directed that he be reinstated with continuity of service and 50% back wages.

(2.) Respondent-workman, who is a physically handicapped person and a Graduate, was appointed as a helping Clerk with the petitioner-Society on 15.11.2002 and he was drawing Rs. 2500/- per month when his services were dispensed with on 17.02.2008. Accordingly, he raised an industrial dispute pleading that his services have been dispensed with, without complying with the mandatory provisions of the Industrial Disputes Act, 1947 (for short, the 'Act') and that he had been discriminated against. The petitioner-Society raised the defence of Section 2(oo)(bb) and also took the plea that the Society was not an industry. It was submitted that the contract was for 89 days and that he had not completed 240 days of service in a calendar year.

(3.) The Labour Court, after examining the statement of the parties, including the workman, came to the conclusion that the workman had put in 240 days of service in the preceding calendar year and there was no evidence regarding the contractual appointment, from time to time and his services were dispensed with on 17.02.2008, without complying with the mandatory provisions of Section 25-F of the Act.