SUKHDEV SINGH Vs. GENERAL MANAGER,PUNJAB ROADWAYS

JUDGEMENT

(1.) I have heard the learned counsel for the parties at length and perused the record of the case.

(2.) IN this petition under Articles 226/227 of the Constitution of India, the petitioner seeks the limited relief of modification of final paragraph of the award dated 28.7.1983 passed by the learned Presiding Officer, Labour Court, Amritsar, whereby the relief of back wages has been denied to the petitioner although he has been ordered to be reinstated in employment with continuity of service.

(3.) LEARNED counsel appearing for the petitioner submits that the matter is squarely covered by the Full Bench decision of this Court in the case of Hari Palace, Ambala City v. The Presiding Officer, Labour Court and Anr. (1979) 81 P.L.R. 721.