REGENT COMPUTRONICS PVT. LTD.

HINDUSTAN TIMES LIMITED Appellant

V/S

Aita Ram Respondents

Referred Judgements :-

BOMBAY GARAGE LTD. V. INDUSTRIAL TRIBUNAL [REFERRED TO]
ARTISAN PRESS V. L. A. T. [REFERRED TO]
KAPUR V. SHIELDS [REFERRED TO]
ANAKAPALLE CO OPERATIVE AGRICULTURAL AND INDUSTRIAL SOCIETY LIMITED VS. WORKMEN [REFERRED TO]
PARRY AND CO LIMITED VS. P C PAL JUDGE OF THE SECOND INDUSTRIAL TRIBUNAL CALCUTTA [REFERRED TO]
HINDUSTAN TIN WORKS PVT LIMITED VS. EMPI OYEES OF HINDUSTAN TIN WORKS PRIVATE LIMITED [REFERRED TO]
GURMAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE BANK OF INDIA VS. RAM CHANDRA DUBEY [REFERRED TO]
ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION VS. S NARSAGOUD [REFERRED TO]
GENERAL MANAGER HARYANA ROADWAYS VS. RUDHAN SINGH [REFERRED TO]
RAJASTHAN STATE ROAD TRANSPORT CORPORATION VS. SHYAM BIHARI LAL GUPTA [REFERRED TO]
STATE OF U P VS. BRIJPAL SINGH [REFERRED TO]
U P STATE BRASSWARE CORPORATION LTD VS. UDAI NARAIN PANDEY [REFERRED TO]
A P S R T C VS. B S DAVID PAUL [REFERRED TO]
G SRINIVAS VS. APSRTC ADILABAD [REFERRED TO]
SPENCER GROUP AERATED WATER FACTORY EMPLOYEES UNION VS. PRESIDING OFFICER INDUSTRIAL TRIBUNAL [REFERRED TO]
DEEPALI GUNDU SURWASE VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAYA [REFERRED TO]

JUDGEMENT

(1.) ALLEGING that the services were illegally terminated on October 03, 2004, the workman of the appellant raised an industrial dispute which resulted in an award dated January 23, 2012 being passed directing reinstatement of the workman with further direction that such workman who had received the compensation under Section 25(FF) of the ID Act, 1947 would refund the same to the management. Since much turns on the final direction issued by the Industrial Tribunal, we note the exact language used by the Tribunal. In para 89 and 90 it was directed as under: -

(2.) IT needs to be highlighted that there is no specific direction in the award that the workman would be paid wages from the date their services were illegally terminated on October 03, 2004 till reinstatement.

(3.) NEITHER party challenged the award dated January 23, 2012, which attained finality.

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HINDUSTAN TIMES LIMITED Vs. AITA RAM

Referred Judgements :-

JUDGEMENT

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