LAWS(P&H)-1995-5-172

GUTJIT SINGH LAMBA Vs. R C SHARMA

Decided On May 22, 1995
GUTJIT SINGH LAMBA Appellant
V/S
R C SHARMA Respondents

JUDGEMENT

(1.) Vide Award dated 1.2.1993, Labour Court held the termination of the petitioner is bad. The Labour Court directed reinstatement of the petitioner with full back wages and continuity of service as also all allied service benefits. The petitioner was directed to report for duty within one month from the date of the Award becoming operative.

(2.) Feeling aggrieved of the said Award, the Management preferred Civil Writ Petition No. 10989 of 1993 in this Court which was admitted on 14.9.1993 and recovery of back wages was stayed and in all other respects, the parties were directed to comply with the directions contained in para 26 of the Award meaning that the reinstatement of the petitioner was not stayed.

(3.) Award of the Labour Court became effective on 23.7.1993. The petitioner informed the Management that he is not well and would be joining later. On 19.10.1993 when he went to join his duties, he was told that he stood superannuated on 12.10.1993 on having attained the age of 58 years. The grievance made in this contempt petition is that despite the direction of the Labour Court and this Court, respondents have not allowed the petitioner to join and thus they are liable to be proceeded against under the Contempt of Court Act.