R Banumathi, J. - (1.) Leave granted.
(2.) The respondent-Kulwant Singh was employed as a daily-wager helper from April 1997 to April 1998 in the construction work with the appellant-Punjab State Power Supply Corporation Limited. His services were terminated in the year 1998. In the industrial dispute raised by the respondent-workman, the Industrial Tribunal held that the provisions of Section 25-F of the Industrial Disputes Act has not been complied with and on that ground the order of termination was set aside by the Industrial Tribunal and the respondent was directed to be reinstated with continuity of service along with 40% backwages.
(3.) In the writ petition filed by the appellant-Corporation, the order of the Industrial Tribunal was affirmed by the Single Judge including the back-wages of 40%. In further appeal, the Division Bench of the High Court also upheld the order of the Single Judge as well as the Industrial Tribunal holding that there was non-compliance of Section 25-F of the Industrial Disputes Act.;