PRATAP SINGH Vs. U O I

JUDGEMENT

(1.) Pursuant to an Award dated 27th February, 2001 passed by the learned Central Government Industrial Tribunal (the Tribunal) the Petitioner moved an application under Section 33-C(l) of the Industrial Disputes Act, 1947 for payment of back wages but by the impugned order dated 12th July, 2001 the Petitioner was told to have the amount computed under Section 33-C(2) of the Act.

(2.) The operative portion of the Award passed by the learned Tribunal reads as follows:-

(3.) Section 33C(1) of the Act reads as follows:-