UNION OF INDIA Vs. CHANDRAKANT D PEDNEKAR

JUDGEMENT

(1.) THE petitioner has challenged the Award dated 12.4.1999 passed by the CGIT No.II, Mumbai in Reference No. CGII2/55 of 1989 under which the Reference was answered in favour of the respondent and the petitioner was directed to reinstate the respondent as M.T. Driver with full back wages and treat him in continuous service.

(2.) THE respondent died on 13.01.06 and the L.R's of the Respondent are contesting the Petition. Therefore so far as the relief of reinstatement is concerned, it does not survive and the only point which arises for determination would be relating to the entitlement of the petitioner to full back wages in terms of the Award.

(3.) THE facts in the case are that the workman was employed as Military driver at daily rate of pay of Rs.14/ per day which was subsequently increased to Rs.16.25 and at the time of his termination he has completed three years and two and half months service is not disputed and therefore his case would stand covered under Section 25 B of the I.D. Act.