KEDAR NATH Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and Sri A.K.Saxena for the respondents.

(2.) The award of the Labour Court was published in the year 2009 directing reinstatement of the workman and in lieu of back wages compensation of Rs.50,000/- was awarded. The services of the petitioner workman was terminated in the year 1991, which was referred for adjudication in the year 1993. The award was given in the year 2009. The employers have accepted the award and have reinstated the workman and has also paid the compensation of Rs.50000/- in lieu of back wages.

(3.) The petitioner has now approached this Court challenging that part of the award by which back wages has been denied.