STATE OF C. G. Vs. MAHESH RAM THAWAIT

JUDGEMENT

(1.) The present is a Writ Petition preferred by Petitioners/State Government challenging the Award dtd. 5/5/2017 (pronounced on 6/6/2017) passed in Case No. 9/I.D.Act/Ref./2013 by the Labour Court under the Industrial Disputes Act, Bilaspur.

(2.) Vide the impugned Award dtd. 5/5/2017, the Labour Court has answered the reference in favour of Respondents/Workers holding that the discontinuance of services of 10 workers/employees was unjustified and illegal and has thus ordered for reinstatement in services with 20% of back-wages.

(3.) Petitioners/State Government thereafter immediately filed the present Writ Petition on 1/8/2017 and this Court vide its Order dtd. 12/3/2021 had stayed the effect and operation of the impugned Award dtd. 5/5/2017 so far as back-wages is concerned, subject to Petitioners complying with the provisions of Sec. 17B of the Industrial Disputes Act, 1947.