- (1.) Leave granted.
(2.) The Appellant was appointed on 16.12.1990 as a Peon in the Respondent-Corporation. His service was terminated from 1.6.1994 without issuance of any notice or payment of retrenchment compensation. He raised an industrial dispute which was referred to the Labour Court under Section 10(1) of the Industrial Disputes Act, 1947 ('the ID Act'). The reference filed by the Appellant was partly allowed and the action of the Respondent-Corporation terminating the service of the Appellant was declared as illegal and void. A direction was given to the Respondent to reinstate the Appellant with continuity of service with 25% back wages within a period of one month from the date of publication of the award.
(3.) The writ petition filed by the Respondent-Corporation challenging the award of the Labour Court was partly allowed and the direction given by the Labour Court to the Respondent-Corporation to grant continuity of service was set aside. However, the Respondent was directed to reinstate the Appellant and to pay 25% of the back wages as directed by the Labour Court.;