CHIEF ENGINEER, R S D C & S K P IRRIGATION WORKS, PUNJAB SHAHPURKANDI & OTHERS Vs. ATTAR SINGH & OTHERS

JUDGEMENT

(1.) This judgment shall dispose of CWP No.16779 of 1994 and CWP No.10371 of 1998 since the challenge in both the petitions is to the award dated 07.04.1994, passed by the Labour Court, Gurdaspur.

(2.) Facts are taken from CWP No.16779 of 1994, filed by the Management whereas, CWP No.10371 of 1998 has been filed by the workman claiming the back-wages from the date of termination, i.e., 30.04.1989 instead of from the date of the demand notice dated 04.08.1990.

(3.) A perusal of the award goes on to show that the workman was initially appointed on 10.06.1988 as a Supervisor with the Executive Engineer, Concrete Lining Division of Ranjit Sagar Dam Project and was drawing Rs. 1210/- per month. His services were terminated on 30.11.1988 and thereafter, he was engaged as a Chowkidar at Rs. 959/- per month with the Executive Engineer, Shahpurkandi Barrage (Project) Division Shahpurkandi on 01.03.1989 and continued in service till 30.04.1989 when his services were terminated. Due to the termination of his service, he served demand notice dated 04.08.1990 upon the Chief Engineer, Ranjit Sagar Dam, Irrigation Works, Punjab, Shahpurkandi, Pathankot, the Executive Engineer, Concrete Lining Division Ranjit Sagar Dam, Shahpurkandi, Township Shoping Complex, Tehsil Pathankot and Executive Engineer Shahpurkandi Barrage (Project) Division Shahpurkandi, Township Tehsil Pathankot wherein he took the plea that juniors to him were still in service and asked for reinstatement of his job with full back wages and with continuity of service, within 15 days of the receipt of the notice.