ASHOK PARIHAR, J. - (1.) Petitioner has challenged the award dated March 20, 2002 passed by the Labour Court No. 2, Jaipur, by which while holding termination of services of respondent No. 1, the concerned workman, as illegal and unjustified, he has been ordered to be reinstated with 50% of the backwages.
(2.) After hearing learned counsel for the petitioners, I have carefully gone through the material on record, the impugned award and also the original record of the Labour Court as summoned by this Court.
(3.) The Labour Court, on the basis of evidence on record, has come to a finding of fact that the concerned workman had worked for more than 240 days in a calendar year, however, compliance of Section 25-F of the Industrial Disputes Act was not made before terminating the services of the concerned workman and while considering the entire facts and circumstances, granted the relief of reinstatement with 50% of backwages.;