PADAM SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This petition under Article 226/227 of the Constitution of India is filed against the order dated 28.03.2006 (Annexure P2) by which a reference has been made by the Deputy Labour Commissioner to decide the dispute about quantum of amount payable by the petitioner to respondents No.3 and 4, as also against the award dated 3.10.2011 (Annexure P9) passed by Labour Court, Indore in Case No.70/Reference I.D./2006.

(2.) Briefly stated, in the earlier round of litigation between the parties, a Division Bench of this Court passed following order on 23.11.2010 in W.P. No.3964 of 2009 filed by the present private respondents:

(3.) We find that while deciding the said writ petition, this Court remitted the matter to the Labour Court for fresh adjudication about quantification of the amount of backwages payable to the present respondents No.3 and 4 by the present petitioners in terms of the award dated 23.06.2005 passed by the Labour Court, Indore in the original proceedings.