MANAGER PARMALI WALLACE LIMITED Vs. JAMNA SHAH

JUDGEMENT

(1.) By this common order M.P.No.551/2021, M.P.No.552/2021, M.P.No.553/2021, M.P.No.554/2021, M.P.No.555/2021, M.P.No.556/2021 and M.P.No.557/2021 shall also be decided.

(2.) For the sake of convenience, facts of M.P.No.550/2021 shall be referred.

(3.) Respondent Jamna Shah had filed an application under Sec. 33C(2) of the Industrial Disputes Act (hereinafter referred to as 'the I.D.Act') for recovery of the backwages awarded by the Labour court No.1, Bhopal by order dtd. 1/6/2016 in Case No.34/1986-I.D. Ref. By the aforesaid order it was directed that the respondent is entitled to receive 50% of the backwages from the date of his termination, i.e. 1986 till he attains the age of superannuation. The relief for reinstatement was denied on the ground that the respondent has already attained the age of superannuation. Since backwages were awarded by the Labour Court, therefore, an application under Sec. 33C(2) of the I.D.Act was filed for recovery of the said amount.