STATE OF M.P. Vs. BAPULAL

JUDGEMENT

(1.) The petitioner/State of M.P. has filed this present writ petition being aggrieved by the award dated 24.9.2014 passed by the Labour Court, Ujjain under section 33-C(2) of the Industrial Disputes Act, 1947, by which, the petitioner has been directed to pay the amount of Rs.2,11,002.00 as arrears of wages from 1.1.2002 to 9.7.2006.

(2.) The respondent approached the Labour Court by filing an application under section 33-C (2) of the I.D Act. According to the respondent, he was appointed as Gangman in the year 1969 in Sub-Division, PWD, Shujalpur. After completion of 30 years of service, vide order No. 2567 dated 29.12.2001, he was retired from service.

(3.) Being aggrieved by the premature retirement, he approached the High Court of Madhya Pradesh, Bench at Indore by way of Writ Petition No. 2531/2006, in which, vide order dated 11.5.2006, this Court has set aside the order of retirement dated 29.12.2001 and he was directed to be reinstated into the service with consequential benefit. In compliance of the order of the M.P. High Court, the respondent gave joining in the office on 10.7.2006 and he was given joining on 12.2.2008, but back wages were not be paid to him.