M/S. WESTON ELECTRONIC LTD. Vs. PRESIDING OFFICER, LABOUR COURT

JUDGEMENT

(1.) The present petition has been filed by the employer against the award of the learned Presiding Officer, Labour Court, Shimla camp at Chamba, dated 5.1.1995 in Reference Case No. 84 of 1992.

(2.) Respondent No. 2 - workman was employed as Assistant Technician by the Petitioner -Company on 27.5.1985 and he continuously worked upto 28.5.1991. The services of the Petitioner were terminated without notice and compensation and, therefore, an industrial dispute arose. Accordingly, the dispute was referred to the Labour Court by the State Government vide Annexure -P.7 to writ petition. The Labour Court framed an issue as to whether termination of the Petitioner was illegal and un -justified. The Labour Court answered this issue against the writ -Petitioner and in favour of the employee and by the impugned award, termination order was set aside and the Petitioner was ordered to be re -instated with full back wages and other consequential benefits. Feeling aggrieved by the impugned order the present writ petition has been filed by the employer.

(3.) Heard learned Counsel for the Petitioner and learned Counsel for Respondent No. 2.