MANAGEMENT OF NWKRTC Vs. SHASHIKANT

JUDGEMENT

(1.) The appellant in both these appeals is the Divisional Controller, NWKRTC, Belagavi Division.

(2.) In WA No.101503/2016, the appellant is assailing the order dated 18.2.2016 passed in WP No.80780/2013. In the said writ petition, the award passed by the learned Addl. Labour Court, Hubballi in KID No. 22/2011 was assailed by the appellant Management. Through the said award, the learned Labour Court had set-aside the dismissal order passed against the respondent-workman directing the reinstatement with 50% backwages. The learned Single Judge has modified the award with regard to backwages, which has been reduced to 20%.

(3.) The issue in WA No. 101504/2016 relates to the very same action against the respondent-workman and the reinstatement thereof but with regard to payment of backwages. Since the appellant Management had not implemented the award passed by the learned Labour Court and paid the backwages, the respondent-workman was before the Labour Court by filing an Application under Section 33-C(2) of the Industrial Disputes Act, 1947 (for short, 'the Act') seeking computation of the amount and direction to pay the same. The learned Labour Court through its order dated 28.1.2014, in Application No. 148/2013 has computed and directed the payment of the said amount.