SANGEETA CHANDRA, J. - (1.) This writ petition has been filed challenging the award passed by the Labour Court dated 23.04.1998, by means of which, the Labour Court has set aside the order of termination of services of respondent No. 3, Om Prakash Pandey and has directed for his reinstatement along with continuity in service and all consequential benefits arising therefrom. Additionally, a cost of Rs. 100/- has also been directed to be paid to the workman concerned.
(2.) The respondent No. 3 had raised industrial dispute, which was referred under section 4-K of the Industrial Disputes Act before the Labour Court by the State Government on 24.11.1990 as to whether "the services of Om Prakash Pandey, the workman concerned have been terminated illegally w.e.f. 01.01.1981 and to what benefit the workman would be entitled in case such termination is held as illegal".
(3.) The case set up by the workman concerned in his written statement is that he was appointed as a 'helper' and worked in the establishment of the employer w.e.f. 01.07.1979 upto 31.12.1980. He was not being given the benefits admissible to a regular employee and therefore, he gave representations, which annoyed the employer and it terminated the services illegally. Even though he approached the employer for work, he was not engaged after 31.12.1980 and no retrenchment compensation was given to him.;