ARMY PUBLIC SCHOOL THR. Vs. MAHESH

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matte is finally heard.

(2.) Challenge is to an order dated 24/01/2012 whereby the Labour Court No. 1, Gwalior, has allowed an application under Section 33 C(2) of Industrial Disputes Act, 1947 preferred by respondent workman.

(3.) Relevant facts briefly are that the respondent-workman while engaged as Safaikarmi with the petitioner since October, 1995 suffered termination by order dated 29/08/1997. On a dispute raised by him, an award came to be passed by Labour Court on 31/05/2005 directing his reinstatement with backwages. The award on its challenge by present petitioner vide Writ Petition No. 4582/2005 was modified to the extent that the respondent-workman was held entitled for 50% backwages. The order of reinstatement was kept intact.