- (1.) THIS order shall dispose of two writ petitions i.e. CWP Nos. 2522 and 2527 of 2014, as common questions of facts and law are involved in both the writ petitions. Facts are being taken from CWP No. 2522 of 2014, Mukesh Kumar vs. Presiding Officer, Industrial Tribunal -cum -Labour Court and others.
(2.) PRAYER in the present writ petition is for modifying the award dated 11.10.2013 (Annexure P -7) whereby, only 50% back wages have been granted by the Labour Court, Panipat from the date of demand notice.
(3.) A perusal of the paper book would go on to show that the petitioner was appointed as a Safai Karamchari in February, 2006 by the respondent no. 2 -Technical Insitute and was given salary upto July, 2006. The Gupta Shivani workman raised a demand in the month of August, 2006 for his deducted salary and also prayed for regularizing his services but his services were terminated on 12.06.2007 without complying with the mandatory provisions of the Industrial Disputes Act, 1947 (in short 'the Act'). Accordingly, he raised a demand dated 04.07.2007, on which the matter was referred to the Labour Court. The defence taken was that there was no relationship of employeremployee and no demand was made for the month of July, 2006.;