PUNJAB STATE ELECTRICITY BOARD Vs. INDERJIT SINGH

JUDGEMENT

(1.) Challenge in this appeal is to the order passed by a Division Bench of the Punjab and Haryana High Court dismissing the writ petition filed by the appellant-Punjab State Electricity Board (for short the Board).

(2.) Background facts in a nutshell are as follows:

(3.) Respondent made a complaint that though he continued to work as a carpenter, his services were illegally dispensed with from 30.4.1997 onwards. On the failure of conciliation proceedings, the dispute raised by the respondent was referred for adjudication to the Presiding Officer, Labour Court, Patiala (hereinafter referred to as the Labour Court). By award dated 22.2.2005, the Labour Court held that the termination of the services of the respondent was illegal and he was entitled to be re-instated with continuity of service and also was entitled to receive 50% of the back wages. It was further directed that if the amount is not paid to the respondent-workman, he was entitled to interest on the said amount. The reinstatement was directed to be done on the workman reporting for duty.