SHAKUNTLA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) - In the present appeal, the appellant has questioned the validity of the impugned judgments and decrees passed by the learned Courts below dated 27.3.2012 and 23.1.2014.

(2.) The appellant's husband was appointed as a Conductor on 13.10.1971. On the allegation of misappropriation of Rs. 22.50, he was charge-sheeted on 29.6.1989. Pursuant to the inquiry proceedings, his services were terminated on 25.9.1990. It is learned that he raised an industrial dispute before the Labour Court, Rohtak. On 4.9.2008, the Industrial Tribunal-cum-Labour Court, Rohtak set aside the order of termination dated 25.9.1990 and order dated 14.7.1997 of State Transport Commissioner, Haryana, Chandigarh. The appellant will get 50% back wages from the date of demand notice i.e. from 15.9.1997 till the death of the deceased Satinder Singh i.e. 7.5.2002.

(3.) Deceased Satinder Singh died on 7.5.2002 during pendency of the Reference No. 70/1999. The State Government reference dated 17.6.1999 is to the extent that "Whether termination of services of Sh. Satinder Singh is justified and if not, to what relief he is entitled to " Scope of reference before the Labour Court has been decided by the Labour Court after taking into consideration that Sh. Satinder Singh died on 7.5.2002 and only 50% back wages has been awarded while setting aside the termination order.