DAIRY DEVELOPMENT COMMISSIONER Vs. H G TIWARI

JUDGEMENT

(1.) These writ petitions are directed against the order dated 25th March, 1998 passed by the First Labour Court in Reference (IDA) No.750 of 1990 directing Dairy Development Commissioner ("employer" for short) directing reinstatement of Shri H.G.Tiwari ("workman" for short) with 80% back wages with all consequential benefits. However, as on date the workman has already crossed the age of superannuation.

(2.) The workman and employer both of them have filed cross petitions to challenge the order of the first Labour Court to the extent it is adverse to their interest. The facts and circumstances being common, both petitions were heard together and are being disposed of by this common judgment.

(3.) The workman while in service of the employer was active member of the union.