MOHINDER SINGH Vs. PRESIDING OFICER LABOUR COURT AMIRTSAR

JUDGEMENT

(1.) This is a writ petition filed by Mohinder Singh, petitioner, under Arts 226/227 of the Constitution of India seeking issuance of writ of certiorari; for modification of the Labour Court award to the extend that he was also entitled to back wages.

(2.) Briefly stated the facts arc that the petitioner joined as conductor in Punjab Roadways on July 14, 1970 and continued till August 24, 1976, when a departmental action was launched against him and his services were terminated. It was next averred that the petitioner filed an application before the Labour Court, Amritsar, and the Labour Court passed the award on July 26, 1982, Annexure PI whereby it was held that the petitioner was entitled to reinstatement with continuity of service but he was not allowed the back wages. Accordingly, the petitioner has filed the present writ petition for modification of award of the Labour Court, dated July 26, 1982, and had prayed that he should also be allowed back wages.

(3.) On March 7, 1983, notice of motion was issued. Thereafter it was admitted on May 19, 1983.