STATE OF CHHATTISGARH Vs. KUSHKUMAR SINGH

JUDGEMENT

(1.) The challenge in the present writ petition is to the award passed by the Labour Court Raipur in case No. 45/I.D. Act/ Reference/ 2005.

(2.) Vide the said award the learned Labour Court has answered the reference in favour of the respondent employee and have granted the relief of reinstatement in service with 50% back wages.

(3.) When the writ petition was taken up for admission, this Court vide the impugned order dated 11.08.2011 had stayed the impugned order to the extent of awarding the back wages. However, it was also at the same time directed that respondent worker should be reinstated in service forth with.