APSRTC ARMOOR DEPOT NIZAMABAD DISTRICT Vs. S RAMACHANDER

JUDGEMENT

(1.) :The Industrial Court while disposing of I.D. No. 70 of 1994 instituted by the workman directed his reinstatement into service with continuity of service while denying entire back-wages. The learned Judge having opined that the denial of back-wages in entirety is not justified in the fact situation of the case thought it just and reasonable to award 25% of back-wages and he accordingly directed in the order impugned in this writ appeal.

(2.) We have heard Sri K.Harinath, learned Standing Counsel for the APSRTC. Sri Harinath, placing reliance on the judgment of the Apex Court in Gulzar Singh v. State of Punjab, 1986 (Supp) SCC 738, would maintain that the learned Judge was not justified in granting 25% of back-wages and there was no mitigating circumstance to grant any better relief than the one granted by the industrial Court.

(3.) On the other hand, Sri V. Narasimha Goud, learned Counsel for the workman would maintain that the order of the learned single Judge in the fact situation of the case is quite just and reasonable and that could be sustained having regard to the provisions of Section 11-A of the Industrial Disputes Act, 1947.