SEVENTH DAY ADVENTIST INTER COLLEGE Vs. PRESIDING OFFICER

JUDGEMENT

(1.) TODAY , WPMS No. 2271 of 2010 is listed, however, learned counsel for the parties submitted that some writ petitions arising out of the same award being WPMS Nos. 2266, 1563, 2267, 2268, 2269, 2270 and 2272 of 2010 are also pending disposal which could not be listed today, therefore, same may also be called and heard together.

(2.) ON the request of learned counsel for the parties, all the above mentioned writ petitions were called from the Registry and were shown in the supplementary cause list.

(3.) TO appreciate the controversy, facts of WPMS No. 2271 of 2010 are being taken up. Present writ petition is filed assailing the award dated 24.11.2009 passed by the Labour Court, Haridwar whereby learned Labour Court answered the reference in favour of the workmen directing the employer to treat the workmen to be reinstated forthwith with the stipulation that workmen would be entitled for all the benefits of service from the date of passing of award. Learned counsel for the parties fairly submits that no relief for back wages was granted by the Labour Court.