STATE OF UTTAR PRADESH Vs. KRISHNA MURARI SHARMA

JUDGEMENT

(1.) Leave granted.

(2.) The State is aggrieved with the judgment of the High Court, which upheld the order of the Labour Court, in a reference regarding the validity of termination of the respondent workman affirming the award, which found the termination to be illegal and directed the employer to pay back wages to the workman for the period from 31/5/2006 to 1/4/2015; the date of commencement being the date of reference, since there was a 15 years delay occasioned. The question raised by the State is only on the delay occasioned, having disentitled the workman from challenging the order of termination.

(3.) Mr. Rana Mukherjee, learned Senior Counsel for the State submits that there is gross delay, which disentitles the order of back wages, but the State is not averse to a compensation, as declared by this Court in a series of decisions, which the learned Senior Counsel submits, the Advocate-on-Record has instructions to concede to a payment of Rs.99,000.00 (Rupees Ninety Nine Thousand).