- (1.) M/s God Gift Laboratories, Faridabad (hereinafter referred to as 'the management') has filed the instant Letters Patent Appeal against the order dated 11.9.2010, passed by the learned Single Judge, whereby Civil Writ Petition No. 2793 of 2010 filed by respondent No.2 Ram Ashrey (hereinafter referred to as 'the workman') for setting aside the award dated 16.1.2009 passed by the Presiding Officer, Industrial Tribunal-cum-Labour Court, Circle-I, Faridabad, was disposed of, and the workman was directed to be reinstated in service with back wages from the date of award till his reinstatement.
(2.) After hearing learned counsel for the appellant management and going through the impugned order as well as the award passed by the Industrial Tribunal, we do not find any illegality or perversity in the order passed by the learned Single Judge.
(3.) In this case, the workman was appointed as Sealing Machine Operator by the management on 5.2.1994. After more than seven and half years, on 18.12.2001, abruptly, his services were illegally terminated. He got issued a demand notice on 18.2.2002. During conciliation, before the Labour-cum-Conciliation Officer, Faridabad, the parties arrived at a settlement. According to the said settlement, the workman was to be taken back in service with effect from 1.6.2002 and he was to be paid the balance wages as settled.;