PREM CHAND Vs. DIRECTOR STATE TRANSPORT PUNJAB

JUDGEMENT

(1.) In this writ petition, filed under Article 226 of the Constitution of India, the petitioner prays for the issuance of a writ in the nature of certiorari or any other writ, order or direction for quashing that part of the impugned award whereby the petitioner has been denied back wages.

(2.) The limited controversy in the present writ petition is - whether the Labour Court, in the facts and circumstances of the present case, could deny back wages to the petitioner.

(3.) The petitioner was reinstated, pursuant to the award of the Labour Court dated March 24, 1987. However, back wages were denied to the petitioner on the sole ground that the petitioner did not put in appearance before the Court to depose that he had remained unemployed since the date of termination of his services.