TOPAJI S/O TIKARAM JORAPUR Vs. M CHANDRASHEKARIAH

JUDGEMENT

(1.) C.C.C.No.100114/2018 is filed by the workman, former conductor of North West Karnataka Road Transport Corporation ('NWKRTC' , for the sake of convenience) contending that there has been willful disobedience of the direction issued by this Court in W.P. No.63955/2011 disposed of on 20.02.2017 by which, NWKRTC was directed to pay 25% of backwages to the workman.

(2.) W.A. No.100223/2018 has been filed by NWKRTC assailing the aforesaid order passed by the learned Single Judge of this Court. There is a delay of 459 days in filing the writ appeal. Nevertheless, we have heard learned counsel for the appellant as well as learned counsel for the respondent on merits and perused the material on record.

(3.) Nwkrtc has assailed the order passed by the learned Single Judge in W.P.No.63955/2011 dated 20.02.2017. On considering the fact that the respondent workman had been reinstated in service pursuant to his dismissal being set aside by the Labour Court in Reference No.30/2008 by award dated 31.08.2010, learned Single Judge has held that instead of 50% backwages the workman shall be entitled to only 25% backwages which shall be paid within four weeks from the date of the said order.