- (1.) Cm No. 2781-LPA of 2015 For reasons mentioned in the application under Section 5 of Limitation Act, delay of 131 days in filing the appeal is condoned. Application is allowed. L.P.A. No.1305 of 2015 The instant letters patent appeal has been preferred by Bhoop Singh, appellant petitioner, against judgment dated March 23, 2015 rendered by the learned Single Judge in Civil Writ Petition No.1914 of 2011.
(2.) The facts giving rise to the instant case are that the appellant petitioner was appointed as Beldar cum- Mali w.e.f. May 15, 1990 and worked as such upto to January 31, 2000. Thereafter, he was not allowed to resume his job from the first week of February, 2000 on the pretext that his services are no more required.
(3.) Bhoop Singh approached the Industrial Tribunal cumLabour Court, Hisar (for short, 'Tribunal') against termination of his services. The Tribunal came to the conclusion that the petitioner has succeeded to prove that he worked continuously for a period of 240 days preceding the date of his alleged termination. The Tribunal further observed that though the petitioner had completed 240 days, yet he is not entitled for reinstatement with back wages except for the compensation. Accordingly, he was granted compensation to the tune of Rs.36,000/-, vide impugned order dated May 24, 2010.;