RAJ KUMAR Vs. PUBLIC WORKS DEPARTMENT, HARIDWAR

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks writ in the nature of certiorari quashing the impugned award dated 25.02.2015 to the extent it denies reinstatement alongwith consequential benefits and the back-wages to the petitioner. A writ in the nature of mandamus has also been sought directing the respondent authorities to grant the petitioner reinstatement alongwith consequential benefits and entire back wages since the date of his illegal termination, i.e., since 01.06.1987.

(2.) Learned counsel for the petitioner confined his prayer only to the extent that the petitioner may kindly be directed to be reinstated in the respondent department instead of granting him compensation. Learned counsel submitted that the petitioner does not want back wages.

(3.) Learned counsel for the petitioner relied upon a judgment rendered by Hon'ble Apex Court in Raj Kumar Dixit vs Vijay Kumar Gauri Shanker, 2015 9 SCC 345, to argue that if the retrenchment / termination of the worker is found to be illegal, then reinstatement shall follow.