PUNJAB FINANCIAL CORP Vs. UNION TERRITORY

JUDGEMENT

(1.) THIS judgment will be read in continuation of the judgment of the Division Bench dated June 7, 1990, to which I was a party. After the disposal of the writ petitions by the Division Bench, review petitions were filed by the management of the Punjab Financial Corporation and the workmen praying that some points which arise in individual cases could not be argued at the time of hearing of writ petitions by the Division Bench and they may be allowed to urge the same. It was under these circumstances that the Division Bench referred the cases for disposal to the single Judge for dealing with other submissions to be raised at the Bar.

(2.) THIS order will dispose of Civil Writ Petitions Nos. 2584, 2585 and 2586 of 1985 filed by the Punjab Financial Corporation (hereinafter referred to as "the management") and Civil Writ Petitions Nos. 3774, 3853 of 1985 and 1278 of 1986 (filed by the workmen ). The workmen have challenged the award of the Labour Court to the extent to which it has not awarded them back wages. The management has challenged the award of the Labour Court in so far as it has ordered the reinstatement of the workmen.

(3.) THE Division Bench has already held that the reference made under Section 10 (1) (c) of the Industrial Disputes Act, 1947 (for short, "the Act"), by the Chief Commissioner/administrator, Union Territory, Chandigarh, was valid.