RANGE FOREST OFFICER Vs. KULJIT SINGH

JUDGEMENT

(1.) Through the instant writ petition, filed under Article 226/227 of the Constitution of India, the Department of Forest, Punjab, through Range Forest Officer, challenge is thrown to the Award dtd. 7/2/2017 (Annexure P-4), passed by the Industrial Tribunal, Gurdaspur (respondent no.2), wherethrough, the reference was answered in favour of the workman-respondent no.1, and he was granted the benefit of reinstatement with continuity in service alongwith 50% back wages.

(2.) During the pendency of the instant petition, respondent no.1-workman, was reinstated. On dtd. 6/3/2020, a co-ordinate bench of this Court, had passed the hereinafter extracted order:-

(3.) Today, learned counsel for respondent no.1, submits that the respondent no.1-workman, is ready to forego his financial benefits. On the other hand, learned counsel for the petitioners, on instructions imparted to him by Mr. Atul Mahajan, DFO, Gurdaspur, also made a statement that the petitioners-department will not further challenge the Award (supra), passed in favour of the workman-respondent no.1.