- (1.) This petition challenges award of the Industrial Tribunal-cum-Labour Court to the extent of denial of back wages.
(2.) Case of the petitioner is that he was appointed as a Chowkidar on 1.11.1997 and was removed from service on 18.7.1998 without following any procedure. He raised an industrial dispute which was referred for adjudication to the Industrial Tribunal-cum-Labour Court.
(3.) The Industrial Tribunal-cum-Labour Court held that since the petitioner had completed 240 days in the calendar year preceding the date of termination, he was entitled to reinstatement with continuity of service but without back wages.;