CHAHAT RAM VERMA Vs. UNITECH LTD.

JUDGEMENT

(1.) THE petitioner impugns an award dated 25.08.2009 passed by the Labour Court (hereinafter referred to as the 'impugned award') whereby the disputes referred to the Labour Court were decided against him and in favour of respondent no.1 company (hereinafter referred to as 'Unitech').

(2.) THE principal grievance of the petitioner is that even though an award reinstating him with continuity of service was passed by the Labour Court on 16.08.2001 in I.D. No. 418/1987, he has not been reinstated in the position as he was holding prior to his removal from service. It is contended that although, in compliance with the aforementioned award, the petitioner was taken back in service, he has not been paid wages as per his entitlement. According to the petitioner, he had been reinstated at the post of an 'Assistant Store Keeper' but was being paid the salary of a 'Peon'.

(3.) AS per terms of reference.