CENTRAL WAREHOUSING CORPORATION Vs. EKPAL SINGH

JUDGEMENT

(1.) THE challenge in this writ petition is to the award dated December 06, 2012 passed by the Central Govt. Industrial Tribunal (Tribunal in short) on an application filed by the respondent under Section 33(c)(2) of the Industrial Disputes Act, 1947 (Act in short).

(2.) SOME of the relevant facts are, the services of the respondent were terminated by the petitioner -Corporation on August 20, 1996. He raised an Industrial Dispute, which ultimately culminated in the award dated May 06, 2004 whereby, the Tribunal has awarded his reinstatement with 10% back wages. The award has been assailed by the petitioner before this Court and the operation has been stayed.

(3.) THE petitioner made a payment of last drawn wages of Rs. 3047/ - per month to the respondent. It is this amount, which is disputed by the respondent and has accordingly filed a claim under Section 33(c)(2) of the Act.