INDUSTRIAL RELATION OFFICER Vs. M S JOBANPUTRA

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed to quash and set aside the impugned award dated 10.02.1999 passed by the Labour Court, Rajkot in Reference [LCR] No. 998 of 1986, whereby the Labour Court has directed the petitioner to reinstate the respondent workman as a fresh recruit.

(2.) This Court on 11.06.2001 had passed the following order :- RULE. Interim relief granted earlier to continue till final disposal of the petition.

(3.) Thus, the impugned award was stayed unconditionally and the respondent workman had not moved any application for wages u/s. 17B of the I.D. Act till date. It is reported to the Court that the respondent workman had attained the age of superannuation on 24.02.2007 as his date of birth as stated by the learned counsel for the petitioner is 24.02.1945.