D.N. KRISHNAPPA Vs. DEPUTY GENERAL MANAGER

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with impugned judgment and order dtd. 30/6/2022 passed by the High Court of Karnataka at Bengaluru in Writ Petition No. 7176/2021, by which, the High Court has allowed the said writ petition preferred by the respondent - bank and has set aside the order passed by the Central Government Industrial Tribunal - cum - Labour Court (hereinafter referred to as the CGIT/Labour Court) in an application under Sec. 33-C(2) of the Industrial Disputes Act, 1947 (hereinafter referred to as the ID Act) awarding wages for the period from 18/7/2007 to 23/9/2013, the employee - workman has preferred the present appeal.

(2.) The facts leading to the present appeal in a nutshell are as under: -

(3.) Shri Shailesh Madiyal, learned counsel appearing on behalf of the appellant has vehemently submitted that in the facts and circumstances of the case, the High Court has materially erred in setting aside the order passed by the CGIT under Sec. 33-C(2) of the ID Act directing the bank to pay the wages from the date of order of reinstatement passed by the CGIT vide award dtd. 18/7/2007 to the date of actual reinstatement i.e., 23/9/2013.