- (1.) The State-Management challenges the award of back wages in favour of the deceased-workman.
(2.) The case of the workman was that he worked as a Mali-cum- Chowkidar from 1.11.86 to 31.10.87. Termination of the service was in violation of Section 25-F of the Industrial Disputes Act, 1947 (for short 'the Act').
(3.) The management contested the claim on the ground that the appointment of the workman was only for a specific work. The Labour Court held that since the workman had worked for more than 240 days, termination of the service was in violation of Section 25-F of the Act and therefore, he was entitled to back wages. The workman had already died.;