JASWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this writ petition the petitioner has impugned the part of the Labour Court's award in so far as it relates to denying back-wages. The Labour Court denied the back wages to the petitioner solely on the plea that petitioner did not get his name registered with the Employment Exchange after the termination of his service.

(2.) On consideration of the entire matter, I am of the view that the reasons recorded by the Labour Court for denying back wages are not sufficient as there is no provision in the Industrial Disputes Act which requires that the workman is to get himself registered with the Employment Exchange after termination of his services. In this view of the matter, the part of the impugned award of the Labour Court denying back-wages to the petitioner is set aside. The writ petition consequently is allowed and the petitioner is held entitled to backwages with 10% interest. Back wages are to be released within three months from today. No costs.