JASWANT SINGH Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) The petitioner joined on the post of Driver with Punjab Roadways, Ludhiana Depot on 24.11.1977. His services were terminated on 14.8.1981. The petitioner raised an industrial dispute and in terms of the Labour Court award dated 7.4.1983 (Annexure P-1) the petitioner was ordered to be reinstated with continuity of service but was not held entitled for payment of back wages for the period he was out of service. Petitioner retired on 31.12.2011 upon attaining the age of superannuation. The grievance as raised in terms of filing the instant writ petition is that the retiral benefits granted to the petitioner have not taken into account the period he had remained out of service, even though, his reinstatement had been directed by the Labour Court, Ludhiana with continuity of service.

(2.) Learned counsel for the petitioner would argue that the claim of the petitioner would be covered in terms of a judgement of this Court dated 24.1.2011 passed in CWP No. 1259 of 2011 titled as Joginder Lal Vs. State of Punjab & others (Annexure P-3).

(3.) Counsel further submits that even a legal notice dated 15.10.2012 (Annexure P-2) already stands served upon the respondent- authorities.