STATE OF CHHATTISGARH Vs. KUMAR PRASAD BHARGAV

JUDGEMENT

(1.) Challenge in the present Writ Petition is to the award dated 16.8.2010 pronounced on 9.12.2010 by the Labour Court, Bilaspur, in Case No. 17/I.D.Act/2010(Ref.), whereby the Labour Court has ordered for grant of relief of reinstatement to the respondent-worker, without back wages.

(2.) Before narrating the facts of the case, it would be pertinent to take note of the fact that pursuant to the impugned award passed by the Labour Court, the petitioner-department has reinstated the respondent-employee and who is still working with the petitioners for last almost 7 years.

(3.) Brief facts of the case are that the respondent in the instant case had raised an industrial dispute before the conciliation officer alleging of his illegal termination by the petitioner-department. The appropriate authority vide its order dated 18.3.2010 referred the matter to the Labour Court, Bilaspur for adjudication on the following terms of reference :