AJAYPAL SINGH Vs. HARYANA WAREHOUSING CORPORATION

JUDGEMENT

(1.) Leave granted. This appeal has been preferred by the Appellant against the order dated 16th February, 2010 passed by the High Court of Punjab and Haryana at Chandigarh in L.P.A. No. 1117 of 2009 (O & M). By the impugned order, the Division Bench upheld the judgment passed by the learned Single Judge with following observation:

(2.) The factual matrix of the case is as follows:

(3.) On a reference, learned Presiding Officer, Labour Court, Rohtak by the Award dated 11th August, 1993 in Reference No. 480/89 held that the termination of services of the Appellant-workman was not justified and he is liable to be reinstated with full back wages. The said order was challenged by the Corporation before the High Court in Writ Petition (C) No. 15094 of 1993. Learned Single Judge of the High Court of Punjab and Haryana at Chandigarh by the order dated 26th March, 2009 held that the appointment of the workman was made in violation of Articles 14 and 16 of the Constitution of India and, therefore, the workman is not entitled to reinstatement, but allowed compensation of Rs. 20,000/- in favour of the workman. The aforesaid order was affirmed by the Division Bench of the High Court by the impugned judgment.