PUNJAB SCHOOL EDUCATION BOARD, MOHALI AND OTHERS Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL, PATIALA AND ANOTHER

JUDGEMENT

(1.) Challenge in the present writ petition is to the impugned award dated 20.08.2014, whereby, the reference raised by respondent No.2-workman has been answered in her favour and she has been held entitled to be reinstated with continuity of service w.e.f. 01.07.1998 but without back wages till 29.12.2003, when she was again re-employed by the Management on 30.12.2003.

(2.) Mr. S.S.Behl, learned counsel appearing on behalf of the petitioners-Management has raised multi-fold arguments which are summarized herein below:-

(3.) Mr. Kapil Kakkar, learned counsel appearing on behalf of respondent No.2-workman has raised the following submissions in support of the written statement, as well as, defence:-