RAJENDRA Vs. PRINCIPAL SCINDIA GIRLS SCHOOL

JUDGEMENT

(1.) This petition is directed against the award dated 17.10.2013, passed by Labour Court No.1, Gwalior in Case No. 40/A/ID Act/2011 (Reference). The Labour Court answered the reference in favour of the workman by holding that he is entitled for reinstatement without any back wages.

(2.) Shri Nirmal Sharma, learned counsel for the petitioner, submits that the Labour Court has erred in not granting back wages. He submits that there are catena of judgments by Supreme Court, wherein it is held that back wages must be granted when termination is found to be illegal. However, he did not cite a single judgment on this aspect.

(3.) I have heard learned counsel for the petitioner.