SAUMITRA DAYAL SINGH, J. - (1.) This writ petition has been filed by the employer against the award of the Labour Court, Bareilly, dated 14.10.2016 in Adjudication Case No. 7 of 2014 in the matter of M/s Veritaz Health Care Ltd. and its workman - Subhash Chandra Jha (hereinafter referred to as respondent). By that award the Labour Court had granted relief (to the respondent) of reinstatement with full back wages.
(2.) Pleadings in the instant case were completed at the fresh stage itself, and, therefore, the writ petition is being decided at the stage of admission itself, with the consent of parties.
(3.) Briefly, undisputed facts of the case are, the petitioner is an incorporated company engaged in the manufacture and sales of pharmaceutical products. By appointment letter dated 20.5.2012, it appointed the respondent - Sri Shubhash Chandra Jha on the post of Regional Sales Manager, on probation. The terms and conditions of his employment were annexed as 'Annexure-B' to the appointment letter. Upon completion of probation, the respondent was confirmed on 31.1.2013. From the period 20.5.2012 to 16.10.2013 the respondent worked at Bareilly in U.P. By an order dated 16.10.2013 issued by the petitioner from its Hyderabad Office, he was transferred to Hyderabad w.e.f. 1.11.2013 and he was relieved from Bareilly w.e.f 29.10.2013.;