NAMDEV Vs. THE DIVISIONAL CONTROLLER, NWKRTC AND ORS.

JUDGEMENT

(1.) IN this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner has called in question the order dated 10.11.2009 vide Annexure -F.

(2.) BY the impugned order at Annexure -F, the Labour Court, Bijapur has dismissed the application filed by the petitioner under Section 33 -C(2) of the Industrial Disputes Act, 1947 (for short 'the Act').

(3.) BRIEFLY stated the facts are; The petitioner was working as a driver in the respondent -Corporation. He was dismissed from service on 03.02.1995. He raised an industrial dispute before the Labour Court, Bijapur in Reference No. 84/1998. The Labour Court, Bijapur by its award dated 24.09.2002, directed the respondent to reinstate the petitioner into service. It is stated, the petitioner was not allowed to resume duty between 24.09.2002 till 05.05.2004. Therefore, the petitioner filed an application under Section 33 -C(2) of the Act for payment of arrears of wages for the period from 24.09.2002 to 05.05.2004. The Labour Court, Bijapur, by its order dated 10.11.2009 has dismissed the application. Therefore, this writ petition.