DAMODAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner is a workman of respondents No. 2 and 3. He filed an application under Section 33(c)(2) of the Industrial Disputes Act (hereinafter referred as the Act) for computation of monetary benefits. The said application was decided by the Labour Court on 4.4.1994 and it was held that the petitioner's claim stood computed to the tune of Rs. 15731/ - and also held that he is entitled to the claim since the period from his reinstatement i.e. 15.11.1984 onwards to which he is obviously entitled to because he was still in service.

(2.) EARLIER on 14.11.1984, the petitioner was terminated and the Labour Court by its award dated 8.9.1989 ordered reinstatement of the petitioner in service with back wages. The respondents had filed C.W.P.No. 7990 of 1991 challenging the award of the Labour Court which was also dismissed. A Division Bench of this Court, while dismissing the said petition of the respondents ordered as under : -

(3.) WE have heard learned Counsel for the parties.