AITA RAM Vs. HINDUSTAN TIMES LTD

JUDGEMENT

(1.) The Appellants have filed the present Intra-Court Appeal under Clause 10 of the Letters Patent, challenging the Order, dtd. 3/10/2016, passed by the learned Single Judge in W.P.(C) No.9036 of 2016 (hereafter 'the impugned Order'), whereby the Writ Petition filed by the Appellants was dismissed.

(2.) The Writ Petition was filed by 205 Petitioners, impugning the Award, dtd. 23/1/2012, passed by the Industrial Tribunal, to the extent that the learned Tribunal, even though has directed reinstatement of the Petitioners/ Workmen treating them in continuity of service, had failed to pass any order with regard to the Back Wages.

(3.) The litigation, in the present case, has a long history. In the year 2004, the Respondent/Management terminated the services of 362 Workmen including the Petitioners in the Writ Petition. Pursuant to the dispute raised by the Workmen, the appropriate Government referred the dispute to the Industrial Tribunal on 2/2/2005.