S.S. Sudhalkar, J. - (1.) In this writ petition, the employer is challenging the award of the Labour Court dated 14.7.2000 vide which respondent No. 2 was ordered to be reinstated in service with 40% back wages.
(2.) Counsel for the petitioner argued that respondent No. 2 was appointed only for a period of six months for a particular work and when that work was over he could not continue. The appointment order is at Annexure P/2 which is as under : - ORDER "Sh. Dalip Sharma s/o Sh. Satpal Sharma resident of House No. 168, Ward No. 10, Near Sadar Thana, Rohtak is hereby appointed as full time fixed charge paid Chowkidar & Rs. 1000/ - (Rs. One thousand only) as fixed by the Deputy Commissioner, Rohtak on the work constg. Residential quarters at Meham for a period of six months to be reckoned from the date of joining w.e.f. 18.7.1994. His services shall be liable to be terminated at any time without notice if his work and conduct is not found satisfactory or the post against which he is appointed ceased to exist." The aforesaid order was passed by Executive Engineer (Projects) Haryana Police Housing Corporation Limited, Gurgaon.
(3.) The case of the petitioner is that respondent No. 2 was employed only for the construction work at Meham. Though the petitioner might have been engaged for work at Meham, he was given some other work also after that work was over, therefore, his appointment cannot be restricted for that particular work.;