Executive Engineer Punjab v. Pargat Singh , (SC)
BS192544
SUPREME COURT OF INDIA
Before:- N. Santosh Hegde and S.B. Sinha JJ.
Civil Appeal No.3464 Of 2003. D/d.
22.2.2005.
Executive Engineer Punjab - Appellant
Versus
Pargat Singh - Respondent
Industrial Disputes Act, 1947, Section 25F - Non-compliance of - Appellant while issuing notice of retrenchment neither gave one month notice nor in lieu of notice gave one month salary - Labour Court directed re-instatement of workman with back wages - Held - High Court justified in upholding the order of reinstatement.
[Para 22]
JUDGMENT
N. Santosh Hegde, J. - Heard learned counsel for the appellant.
2. By the impugned order the High Court has upheld the award made by the Labour Court directing the re-instatement of respondent-workman with back wages. The Labour Court came to the conclusion that the appellant while issuing the notice of retrenchment as contemplated under Section 25F of the Industrial Disputes Act neither gave one month notice nor in lieu of the notice gave one month salary which has been upheld by the High Court. Learned counsel for the appellant is not able to satisfy us how the impugned orders of the Labour Court as well as the High Court are contrary to the law.
3. In the said view of the matter we find no merit in this appeal.
The appeal is dismissed accordingly.
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