STATE OF HARYANA Vs. HISAM SINGH AND ANOTHER

JUDGEMENT

(1.) THESE three writ petitions are symbolic of the bureaucratic inefficiency in the Department of Transport, State of Haryana. A few facts, as emerging from the record of C. W. P. No. 2401 of 1999, may be briefly noticed;

(2.) THE services of respondent No. 1 were terminated by the General Manager, Haryana Roadways, on September 11, 1987. The workman had raised an industrial dispute. On August 27, 1990 the Labour Court accepted his claim and ordered his reinstatement with full backwages and continuity of service. In pursuance to the award, the workman was reinstated on March 14, 1991. However, the back wages were not paid for a period of 4 years and 11 months. The actual payment was made on July 18, 1995. The workman complained that there was an inordinately long delay in the release of back wages. He, thus, filed a petition under Section 33-C (2) of the Industrial Disputes Act, 1947 for the computation and award of interest at the rate of 15 per cent. Vide order dated August 13, 1998, the Labour Court has sustained the claim of the workman. Hence this petition.

(3.) IT is conceded that the position is identical in the remaining two cases also.