MAHESH GROVER,J. - (1.) This appeal is directed against the judgment of the learned Single Judge dated 26.8.2015.
(2.) The workman had claimed a reference when his services were terminated by pleading that he had completed 387 days of employment with the appellants and his services have been terminated without compliance of provisions of Section 25 -F of the Act.
(3.) The appellants denied relationship of employee and employer to contend that the workman was an employee of the contractor through whom he had been engaged. However, neither the contractor nor any evidence in this regard was led. Similarly, witness of the management failed to produce muster roll of the period from April, 1997 to June, 1998, the relevant period. The Industrial Tribunal went on to held that the termination of the workman was erroneous, contrary to law, in the breach of Section 25 F of the Industrial Disputes Act and granted him reinstatement with 40% back wages. Learned Single Judge approved the findings of the Tribunal without any modification.;