KANWAR SINGH Vs. DHUPINDER SINGH, MANAGING DIRECTOR

JUDGEMENT

(1.) THIS contempt petition has been filed under Section 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India for initiating contempt proceedings against the respondent and punishing them in accordance with law for the willful disobedience of the undertaking dated 13.8.2001 given in Civil Writ Petition No. 12097 of 1999 and for willful disobedience of the directions passed by the Division Bench of this Court in Civil Writ Petition No. 10776 of 1997 decided on 22.10.1997 as modified vide order dated 21.11.1997 etc. and for directing the respondents to comply with the directions/orders/writs and undertakings in letter and spirit.

(2.) THE petitioner was appointed on 23.7.1966 by the Land Development and Seeds Corporation Ltd. which was renamed as Land Development and Reclamation Corporation. The services of the petitioner were terminated on 14.2.1969, which was challenged by the petitioner before the Labour Court, Ludhiana. Vide award dated 2.2.1978 the learned Labour Court was pleased to order reinstatement of the petitioner with continuity of service and back wages to the tune of 30% per month w.e.f. 18.2.1969 till the date of actual reinstatement.

(3.) THE petitioner had also challenged the impugned part of the award vide which he was only granted back wages @ 30% per month instead of full back wages by filing civil writ petition No. 3308 of 1980. The said writ petition was allowed by this Court on 4.10.1996. The operative part of the judgment reads asunder :-