HEMANT GUPTA, J. - (1.) CHALLENGE in the present appeal is to the order passed by the learned Single Judge on 7.4.2010, whereby the writ petition filed by respondent Nos.1 & 2 was allowed and the Award of the Labour Court dated 7.2.2001 was modified and a direction was issued to the appellant to reinstate the workman with continuity of service with full back wages.
(2.) RESPONDENT No.3 raised an industrial dispute in respect of his termination, which was referred to the Labour Court for adjudication vide communication dated 23.8.1994 under Section 10(1)(C) of the Industrial Disputes Act, 1947. The reference was to the following effect: - ''Whether termination of services of Shri Jaswant Singh, workman is justified and in order? If not, to what relief? Exact amount of compensation is he entitled? ''
(3.) THE workman has pleaded in his demand notice dated 19.5.1993 that he was working with the Punjab Water Supply Board Division No.1, Batala, at Fatehgarh Churian as watchman and worked from 1.1.1991 to 28.2.1993 as well. The appellant was proceeded ex -parte before the Labour Court, whereas the Punjab Water Supply and Sewerage Board filed written statement and contested the claim of the workman. After considering the evidence led by the parties, the learned Labour Court ordered reinstatement of the workman with continuity and directed respondent No.1 -Punjab Water Supply and Sewerage Board to reinstatement the workman with continuity of service with full back wages from the date of termination till his actual reinstatement.;