ABBAS ALI Vs. THE DIVISIONAL CONTROLLER NWKRTC

JUDGEMENT

(1.) THE petitioner in W.P. No. 80260/2011 is the workman while the petitioner in W.P. No. 83785/2011 is the management. The parties are referred to in the same fashion for the purpose of convenience and clarity since their rank is different in both the petitions.

(2.) THE workman is before this Court assailing the order dated 02.09.2010 passed in Application No. 9/2009 under Section 33(c)(2) of the Industrial Disputes Act, 1947 (for short 'the Act') in so far as the Labour Court not granting the interest on the amount determined by it as payable to the workman.

(3.) HAVING heard the learned counsel for the parties, I have perused the petition papers. The Labour Court at the first instance in the award passed in KID No. 351/1995 (Old KID No. 36/1994) had allowed the same on 01.01.1997 and directed that the workman be reinstated to service with 50% back wages, continuity of service and consequential benefits.