- (1.) Petitioner-workman has filed the instant petition assailing the award dated 24.5.2011 passed by the Industrial Tribunal-cum-Labour Court, Hisar whereby, while answering the reference in his favour, relief of reinstatement has been denied and a compensation of Rs. 20,000/- has been awarded in lieu thereof.
(2.) Learned counsel appearing for the petitioner would place reliance upon the decisions of the Hon'ble Supreme Court in Anoop Sharma v. Executive Engineer, Public Health Division No.1, Panipat, Haryana, 2010 5 SCC 497 and Harjinder No.1, Panipat, Haryana, Harjinder Harjinder Singh v. Singh v. Punjab State Warehousing Corporation, 2010 AIR(SC) 1116 and 116 Devinder Singh v. Municipal Council, Sanaur, 2011 3 SCT 139to SCT 139 contend that once a finding has been recorded as regards termination of a workman being in violation of Section 25-F of the Industrial Disputes Act (for short 'the Act'), the relief of reinstatement would be a necessary consequence.
(3.) It would require notice that the present petition came up for preliminary hearing on 26.11.2014 before this Court and the hearing was deferred to 5.12.2014 for the learned counsel to complete instructions as regards the workman being ready and willing to accept a reasonable enhancement of compensation.;