- (1.) Challenge in the present writ petition is to the Award dated 06.10.2010 (Annexure P-3) whereby, respondents no. 2 to 5, being the Legal Representatives of the deceased-workman Satpal Verma, were held entitled to 50% back wages from the date of demand notice i.e. 21.11.2000 till the date of death of the workman i.e. 19.09.2006.
(2.) A perusal of the paper book would go on to show that the workman was appointed on 01.03.1998 as a Maintenance Foreman and was drawing wages of Rs. 4,000/- per month. He was not allowed to work after 20.06.2000 and accordingly, he filed the claim petition alleging violation of the mandatory provisions of the Industrial Disputes Act, 1947 (in short 'the Act').
(3.) In the written statement, the defence taken was that there was no relationship of master servant and he had never been appointed and the workman was playing a fraud to blackmail the management.;