AHAMAD HUSSAIN Vs. MANAGEMENT OF SWADESHI COTTON MILLS

JUDGEMENT

(1.) THE petitioner seeks to issue a writ of certiorari calling for the records connected with the order issued in C. P. No. 5 of 1991, dated August 9, 1991 and to quash the same.

(2.) IN brief, the order of dismissal dated November 11, 1987 passed by the first respondent-management was ultimately set aside by the second respondent-Labour Court by its order dated April 28, 1989 in L. D. No. 9 of 1988 and the same was subsequently confirmed by this Court.

(3.) THE petitioner, thereafter, filed a claim petition in C. P. No. 5 of 1991 before the first respondent claiming the salary for the period from February 9, 1987 to November 10, 1987 which period is prior to the order of dismissal dated November 11, 1987 and also claimed bonus for the years 1987-88, 1988-89 and 1989-90, The Labour Court, by the order dated August 9, 1991, which is impugned in this writ petition, rejected both the claims. Hence, the above writ petition.