G SAMMAIAH Vs. MANDAL REVENUE OFFICER

JUDGEMENT

(1.) The petitioner was engaged by the Executive Engineer of Warangal District Scheduled Caste Service Co-operative Society Limited, the 2nd respondent herein, on daily wage basis. Complaining that he was removed from service, contrary to Section 25-F of the Industrial Disputes Act, 1947 (for short 'the Act'), he filed I.D.No.123 of 1991 before the Industrial Tribunal- cum-Labour Court, Warangal. An award was passed in the I.D., on 25.06.1994, setting aside the order of removal and directing reinstatement of the petitioner into service, without back-wages, but with continuity of service.

(2.) The 2nd respondent issued an order for reinstatement of the petitioner on daily wage basis. The petitioner did not join the duty on the ground that his appointment ought to have been as Site Engineer, with scale of pay. Therefore, he filed E.P.No.43 of 1994. The E.P was allowed on 30.10.1996. Ultimately, the petitioner was issued orders of appointment on 18.12.1996, and the E.P was closed, in terms thereof.

(3.) The petitioner filed Miscellaneous Petition No.2 of 1997, under Section 33(C) of the Act, claiming a sum of Rs.76,320/-, representing the unpaid wages, from 31.10.1994 to 17.12.1996. He pleaded that the failure on the part of the 2nd respondent to reinstate him into service, forthwith, has resulted in loss of wages, and that he is entitled to be paid the same. The 2nd respondent opposed the matter. Through its order, dated 04.01.2000, the Labour Court dismissed the M.P. Hence, this writ petition.