ISHWAR DAYAL SHARMA Vs. PRESIDING OFFICER

JUDGEMENT

(1.) THE petitioner in this writ petition seeks to challenge an industrial award dated 30. 01. 1999 passed by the Industrial Adjudicator in ID No. 80/1994 directing his reinstatement without back wages. The grievance of the petitioner in this writ petition is restricted only to the non-grant of back wages to him during the period intervening between the date of his termination and the date of the impugned award.

(2.) THE reason given by the Industrial Adjudicator for denying back wages to the petitioner was delay of five years in making the reference. The relevant portion of the impugned award in so far as it deals with the aspect of back wages is extracted below:-

(3.) THE petitioner in this case was appointed as a daily wager beldar on muster roll in the service of Delhi Jal Board w. e. f. 01. 07. 1985. He was not granted any further extension by respondent No. 2 after 30. 06. 1986. He sent a demand notice after five years on 27. 01. 1991 and asked for his reinstatement and back wages. Since this demand of the petitioner was not accepted by respondent No. 2, he raised an industrial dispute which was referred by the appropriate government for adjudication to the Labour Court.