BABU RAM Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This order will dispose of three connected writ petition Nos. CWP No. 1118 ofl992, CWP 1120 of 1992 and CWP No. 1119 of 1991 as common questions of law are involved in these writ petitions. The facts, however, are being taken from C.W.P. No. 1118 of 1991.

(2.) Babu Ram who though has been reinstated vide award rendered by the Labour Court Annexure P-l dated 13th of August 1991, has felt aggrieved on issue No. 2 i.e. with regard to payment of back wages inasmuch as the Labour Court even after holding that the management had failed to prove that the petitioner workman remained gainfully employed during the period of this enforced idleness, yet granted only 60% of the back wages. Before matter is proceeded further, it may be mentioned that whereas the workman has challenged the denial of part back wages to him, the respondent- management has remained contended with reinstatement of the petitioner and payment of 60% back wages to him.

(3.) In the written statement filed on behalf of respondent-management, PGI all that is said to deny the relief claimed by the petitioner in this petition is that he was employed as a daily wages.