MANGAL SINGH Vs. PRESIDING OFFICER AND ORS.

JUDGEMENT

(1.) Petitioner has filed this petition challenging the part of the award dated 05.10.2015, whereby, some of the reliefs claimed by him were not granted. Petitioner moved an application under Section 33C(2) of the Industrial Disputes Act, 1947 ('Act' for short).

(2.) The case of the petitioner, in brief, was that he had worked with the respondent-Management from February 1966 upto 25.06.2000. Services of the petitioner were illegally terminated w.e.f. 26.06.2000.

(3.) By way of said application, following arrears/dues as produced in the impugned order dated 05.10.2015 were claimed:- <FRM>JUDGEMENT_182_LAWS(P&H)2_2016_1.html</FRM>