K.M. GURUSHIVAKUMAR Vs. LIC OF INDIA

JUDGEMENT

(1.) This petition is by the workman. The petitioner seeks a direction to the respondents to comply with the award passed by the Central Government Industrial Tribunal (Tribunal) and to grant all other consequential reliefs. Later, by way of an amendment, the petitioner sought a direction against 1st respondent to pay wages from 16/8/2001 to 4/2/2019 as directed in the award passed by the Tribunal.

(2.) The operative portion of the award dtd. 16/8/2001 reads as under:

(3.) Following facts are admitted. The challenge to the award dtd. 16/8/2001, by the respondent Life Insurance Corporation of India (LIC) in Writ Petition No.43164/2001 was unsuccessful, and so also its challenge in Writ Appeal No.913/2006.