S.C. VERMA Vs. CENTRAL GOVT. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) IN this petition the question involved is of payment of back wages prior to the period making reference to the Tribunal i.e. 4.4.1985. The Tribunal while holding the dismissal order illegal, being violative of section 25F of the Industrial Disputes Act, in the facts and circumstances awarded the back wages from 4.4.85 till reinstatement.

(2.) LEARNED counsel for the petitioners submits that when the order of dismissal is set aside the normal rule is to award back wages, unless special circumstances are proved by the employer to slice off the part of the back wages.