RAJENDRAPRASAD K Vs. ASST COMMR OF LABOUR

JUDGEMENT

(1.) This writ petition is filed seeking a writ of mandamus declaring the judgment dated October 21, 1991 in S. A. No.99 of 1987 of the Labour Court, Hyderabad rejecting the remaining 50% of the full back wages to the petitioner's father as illegal, arbitrary and consequently direct the respondent No. 2 to pay full back wages from the date of dismissal i.e., November 23, 1979 till date.

(2.) The petitioner's father was appointed as low paid employee in the 2nd respondent- bank in the year 1958. He was dismissed from service on November 23, 1979 on certain allegations of misappropriation etc., after holding a regular domestic enquiry. Against the said order of dismissal, he preferred an appeal before the first respondent. By order dated October 9, 1987 the appeal was allowed holding that the enquiry against the workman was vitiated and he was directed to be reinstated into service with 50% of the back wages.

(3.) Aggrieved by the said order of the first respondent, the petitioner's father preferred SA No.99 of 1987 before the Labour Court, Hyderabad. By order dated October 21, 1991, the Labour Court rejected the appeal and confirmed the order of the first respondent. After the rejection of the appeal, the workman died on January 6, 1992 and the petitioner has been prosecuting the litigation.