RAM AYODHAYA PRASAD Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) Heard Sri Babu Lal Ram holding brief of Sri Devendra Kumar, learned counsel for the petitioner and Sri Chandra Bhan Gupta, learned counsel appearing for the respondent no. 2.

(2.) The present petition has been filed seeking to challenge the award dated 18.08.2015 passed by the Labour Court (First) U.P. Ghaziabad in Adjudication Case No. 302/86 and also the order of the same date passed upon an application under Section 6-F of the U.P. Industrial Disputes Act, 1947 (in short 'U.P.I.D.Act, 1947'), which was registered as Misc. Case No. 15/96.

(3.) While considering the reference which had been made with regard to the legality/validity of the termination of the workman (petitioner herein) with effect from 10.10.1985, the Labour Court, upon taking notice of the fact that the workman had joined his duties on 12.9.1996 came to the conclusion that there did not exist any dispute regarding which the reference had been made. Thereafter, considering the grievance of the workman that he had not been paid his wages from September, 1985 upto 10.10.1985, the Labour Court held that the workman was entitled for being paid wages for the said period and no other relief was granted.