IQBAL SINGH SETHI Vs. PANJAB UNIVERSITY, CHANDIGARH

JUDGEMENT

(1.) In the present writ petition, the grievance, which is being raised by the petitioner is that he is entitled for the proper fixation of pay and the release of the dues to him as per the Award passed by the Labour Court in Reference No. 270 of 1994, decided on 11.06.1998.

(2.) Learned counsel for the petitioner contends that the benefits, which accrue to the petitioner under the said Award, are being illegally denied to him and the respondents have passed an order dated 28.08.2018 (Annexure P-8) stating that it is not possible to re-open the case for the fixation of pay of the petitioner w.e.f. 01.09.1986 and 01.01.1996.

(3.) Prayer of the petitioner in this writ petition is for directing the respondents to implement the Award passed by the Labour Court, U.T. Chandigarh dated 11.06.1998, which according to him is yet to be fully implemented and respondents are refusing to grant the petitioner the benefit for which he is entitled to under the Award dated 11.06.1998.