- (1.) Management of M/s. Usha Martin Limited is aggrieved by order dated 11.01.2007 and award dated 10.03.2010 in Reference Case No. 05 of 1998.
(2.) The brief facts of the case are that the respondent was appointed as Assistant Manager, Security and Services on 09.04.1988 and he joined the petitioner-company on 15.07.1988. A letter of confirmation of service was issued on 27.11.1989 and the respondent was transferred from Jamshedpur to Ranchi on 08.10.1991. The respondent was promoted on the post of Deputy Manager, Security and Services with effect from 09.10.1991. Vide letter dated 29.10.1994 respondent's service was dispensed with in terms of Clause 7 of the appointment letter dated 09.04.1988. The respondent submitted representation dated 25.12.1994 for his reinstatement with full back wages. Since the dispute could not be resolved, the appropriate Government vide notification dated 13.06.1998 referred the dispute for adjudication to the Labour Court Jamshedpur. The Labour Court vide order dated 11.01.2007 held the respondent a workman under Section 2(s) of the Industrial Disputes Act and award was made on 10.03.2010 directing reinstatement of the respondent with 50% back wages from 29.10.1994.
(3.) Heard the learned counsel for the parties.;