BAGSON Vs. LABPUR COURT

JUDGEMENT

(1.) This petition has been filed by the petitioner being aggrieved by an award of the Labour Court dated 3.1.2008 by which the Labour Court has come to the conclusion that the services of the respondent-workman were terminated in violation of provisions of section 6-N of the U.P. Industrial Disputes Act. The Labour Court has reinstated the workman alongwith 60% of his back wages. From the record, it is reflected that the workman was 53 years of age at the time when he raised an industrial dispute. Consequently he would have inevitably retired in the year 2002. However, this aspect of the matter has not been taken into in the award of the Labour Court.

(2.) Learned Counsel for both sides who are present in Court have informed the Court that the workman is no more. He passed away in the year 2009.

(3.) This petition was filed in the year 2008 and the Court has passed an interim order on 4.6.2008 by which the petitioner was asked to comply with the provisions of section 17-B of the Industrial Disputes Act.