STATE OF CHHATTISGARH Vs. DEVENDRA KUMAR VERMA

JUDGEMENT

(1.) Aggrieved by the order passed by the Labour Court Bilaspur 1/5/2010 in case No, 56/I.D.A./2009 (Ref.), the present writ petition has been filed.

(2.) Vide the impugned award, the Learned Labour Court Bilaspur has answered the reference in the affirmative holding that the discontinuance of service of the respondent- worker by the petitioner were in violation of Chapter V of the Industrial Dispute Act and while allowing the reference has ordered for reinstatement without back wages.

(3.) The writ petition is of the year 2010 and we are taking up the writ petition in the year 2021, neither the petitioner/State Government nor the counsel for the respondents-worker has been able to make a categorical statement that respondent-worker has been reinstated in service or not. The initial order-sheet of this Court would show that there was an interim order in favour of the State subject to their complying with the provision of Sec. 17B of the Industrial Disputes Act 1947 and which according to the learned counsel for the State is being complied with.