- (1.) This Letters Patent Appeal has been directed against the order dated 16.9.2011 passed by the learned Single Judge, whereby the writ petition (CWP No.19700 of 2009) filed by the appellants for quashing of the award dated 3.12.2008 passed by the Labour Court, Bathinda ordering reinstatement of the workman with 40% back wages, has been dismissed.
(2.) We have heard the learned counsel for the parties and gone through the impugned order passed by the learned Single Judge.
(3.) Undisputedly, in the present case the respondent-workman was appointed on 22.11.1994 as Ward Attendant (Class IV) on 89 days basis and his services were extended from time to time with notional breaks. Ultimately his services were terminated on 7.11.1995 without complying with the provisions of Section 25F of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act').;