UTTAR PRADESH STATE ELECTRICITY BOARD Vs. PRESIDING OFFICER LABOUR COURT PRESIDING OFFICER LABOUR COURT I

JUDGEMENT

(1.) Civil Misc. Writ Petition No. 181 of 1995 has been filed by U.P. State Electricity Board through Kanpur Electricity Supply Administration, Kanpur seeking a writ, order or direction in the nature of certiorari quashing the order dated 12th September, 1994/19th September, 1994 passed by the Labour Court-I, U.P., Kanpur in Misc. Case No. 28 of 1994, filed as Annexure 9 to the writ petition and other consequential reliefs. Vide order dated 12th September, 1994/19th September, 1994, the Labour Court has allowed the application for review filed by Arvind Kumar Tiwari, respondent No. 2, and after setting aside the order dated 1st September, 1994, had directed the petitioner to pay a sum of Rs. 2,56,498.50 paise being the amount of back wages for the period 6th March, 1982 to 31st July, 1993, pursuant to the order of reinstatement.

(2.) Civil Misc. Writ Petition No. 10591 of 2004 has been filed by Kanpur Electricity Supply Company Limited, through its Managing Director, KESCO, Kanpur seeking a writ, order or direction in the nature of certiorari quashing the award dated 21st May, 2003 passed by the Labour Court-I, U.P., Kanpur, respondent No. 1, which has been published on 23rd August, 2003, filed as Annexure 7 to the writ petition and other consequential reliefs. By means of the aforesaid award, the Labour Court had held that Arvind Kumar Tiwari, respondent No. 2, is entitled for back wages, revision of pay scale from 8th April, 1980 as also seniority and promotion to the post of the JSD from the date when his juniors have been promoted, pursuant to the order dated 14th May, 1993 passed by this Court directing for reinstatement of the respondent No. 2.

(3.) Since in both the writ petitions the order passed by the Labour Court, pursuant to the judgment and order dated 14th May, 1993, relating to the same workman, is the subject matter, both the writ petitions have been heard together and are being decided by the common judgment.