SHIV KUMAR SHARMA, J. - (1.) The instant special appeal impugns the order dated March 13, 2001 of the learned single Judge whereby the writ petition preferred by the petitioners was dismissed.
(2.) The brief facts depict that the dispute was referred to the Labour Court in April, 1989 in regard to the legality and propriety of termination of service of respondent-workman Bhagwan Sahai who was employed on April 23, 1987 as Messenger and was removed from service in April, 1988 without the payment of retrenchment compensation.
(3.) Undeniably, the workman had completed 240 days in service. The learned Labour Court had held that the order of termination was in violation of Section 25-F of the Industrial Disputes, Act 1947 (for short, "1947 Act") and full benefits of continuance and back wages had been awarded. The learned single Judge even though, confirmed the finding of retrenchment but reduced the back wages awarded to the respondent-workman.;