- (1.) The management is before this court impugning the award dated 6.4.2009, passed by Presiding Officer, Industrial Tribunal-cumLabour Court-I, Gurgaon (for short, 'the Tribunal'), whereby respondent No. 2- workman was held entitled to reinstatement with continuity of service, however, relief for back wages was denied.
(2.) Briefly, the pleaded facts are that the petitioner is engaged in the business of construction of buildings and developing colonies in the State of Haryana and other parts of the country. As the project at one place concludes, sometimes the employees are also shifted to other project. Respondent No. 2 submitted application dated 9.12.1994 seeking appointment for the post of Supervisor (Civil) with the petitioner-company.
(3.) In terms thereof, he was offered appointment letter dated 10.1.1995 on temporary basis at a gross salary of ' 2,000/- per month w.e.f. 1.1.1995 to 30.6.1996 for a period of 18 months. After expiry of the aforesaid period, the services of respondent No. 2 were to be terminated automatically.;