- (1.) This is an appeal against the judgement and order dated 18th November, 2014 passed in WP No. 408 of 2014. By the impugned judgement and order, the learned Judge quashed the Award dated 11th September, 2013 passed by the learned Labour Court, Andaman & Nicobar Islands, Port Blair in Industrial Tribunal Case No.08 of 2006 (Shri. Christopher Minj vs- The Divisional Forest Officer Baratang). By the said Award, the learned Labour Court had held that the service of the appellant was terminated without compliance with the provisions of section 25F of the Industrial Disputes Act, 1947 and this amounted to unlawful retrenchment. The learned Labour Court directed the respondents to reinstate the appellant in service with 50% back wages.
(2.) The material facts of the case, shorn of unnecessary details, are as follows:-
(3.) The appellant was appointed as daily rated mazdoor by an office order dated 10th August, 1990 for the period from 1st July, 1990 to 30th September, 1990 in connection with the first year weedling of 1990 NRA at Pawajig construction coupe NRA. It was specifically mentioned in the appointment order that the service of the appellant will stand terminated on expiry of three months or earlier when his service was not required without any notice.;