MANAGER M P KHADI GRAMODYOG BOARD Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) THE present petition impugns the award dated 12.1.1999 passed by the Labour Court, Raipur in Case No. 24/95 I.D. Act/ reference whereby termination of the service of the respondents No. 1 and 2 was declared as invalid and improper, and reinstatement of the respondents No. 1 and 2 in service with 50% back wages was ordered.

(2.) THE facts in nutshell are that the respondents No. 2 and 3 raised a dispute before the Deputy Labour Commissioner stating that the services of the respondents No. 2 and 3 have been terminated by the petitioner- Board in October 1989, illegally, when the Respondents No. 2 and 3 had been worked as regular employees for more than one year.

(3.) THE labour Court issued notice to the petitioner- Board. The petitioner-Board represented throughout before the Labour Court without filing any reply or producing any evidence or documents to rebut the contents of statements of claim filed by the Respondents No. 2 and 3.