- (1.) By the instant writ petition, petitioner seeks setting-aside the impugned Award dated 23.2.2001 (Annx. B) passed by the Labour Court, by which the Labour Court directed the petitioner Municipal Board to reinstate the respondent-workman with 50% of the back wages.
(2.) On reference having been made, respondent-workman filed a claim petition before the Labour Court alleging therein that he was appointed as Junior Engineer on daily wages basis by the petitioner-Department and worked as such from 15.6.65 to 31.12.96. His services were terminated despite the fact that he had completed 240 days in a calendar year and the termination of his services was in violation of the provisions of Sections 25-F and 25-G of the Industrial Disputes Act, 1947 (for short, "the I.D. Act"). The Labour Court, after appreciation of evidence, came to the conclusion that the workman had completed 240 days in a calendar year and his services were terminated in violation of provisions of Section 25-F of the I.D. Act and consequently passed the impugned Award directing petitioner-Department to reinstate the workman in service with 50% of the back wages. Hence this writ petition.
(3.) I have heard learned counsel for the parties and perused the record.;