- (1.) The petitioners are employers. They have impugned the award of the Labour Court dated 5.11.2012 which has been passed in favour of the workman, respondent No.4.
(2.) A reference was made to the labour court as to whether the oral termination of services of respondent No.4 w.e.f. 31.1.2006 is legal and justified and, if not, to what relief he is entitle to.
(3.) The labour court answering the reference held that the petitioners illegally terminated the services of respondent No.4 w.e.f. 31.1.2006 and he is entitle to be reinstated with 50% back wages w.e.f. the date of reference i.e. 23.3.2007 and Rs.500/- as costs.;