- (1.) Vide this judgment above mentioned two appeals would be disposed of as they have arisen out of common order dated 15. 12. 2018 passed by the learned Single Judge.
(2.) Workman, Dinesh Chandra Sharma worked with the management as a Room Attendant from 15. 12. 1978 onwards. Workman was suspended on 14. 07. 1990 by levelling charges of misbehaviour against him. Enquiry was ordered to be conducted against the workman and on the basis of enquiry report, services of workman were terminated on 24. 07. 1991. Initially, workman approached this Court by way of writ petition challenging his termination order, but the writ petition was dismissed by relegating the workman to avail alternate remedy as per law. Thereafter, workman raised an industrial dispute by serving a demand notice. Labour Court vide award dated 22. 12. 2015 allowed claim of the workman and set aside his termination order.
(3.) It was ordered that the workman be reinstated in service with continuity of service and full back wages.;