GURDASPUR DISTRICT COOPERATIVE MILK PRODUCERS UNION LIMITED (MILK PLANT, GURDASPUR) Vs. PRESIDING OFFICER, LABOUR COURT, GURDASPUR

JUDGEMENT

(1.) This writ petition is directed against the award dated April 9, 1991 passed by the Presiding Officer, Labour Court, Gurdaspur whereby the reference made to it under Section 10(l)(c) of the Industrial Disputes Act, 1947 was decided in favour of the workman-respondent who was directed to be reinstated with continuity of service and full back wages from the date of demand notice.

(2.) At the time of hearing, Mr. P.S. Patwalia, learned counsel for the petitioner stated that the management was wilting to give regular employment to the workman with effect from the date of the award and also the annual increment with effect from the same date provided he gives up his claim for back wages. Mr. Patwalia further stated that arrears of salary in the regular pay scale would, however, be given to the workman only with effect from January 1,1995. The offer made by Mr. Patwalia has been accepted by the workmanthrough his counsel.

(3.) In view of the settlement arrived at between the parties, the impugned award of the Labour Court is set aside and the petitioner-management is directed to give regular employment to the workman and also the annual increments to which he may have become entitled to with effect from the date of the award but arrears in the regular pay scale will, however, be given to him only with effect from January 1, 1995.