PITAMBER DUTT Vs. H.P. STATE ELECTRONICS DEVELOPMENT

JUDGEMENT

(1.) THE petitioners have approached this Court by way of the present writ petition wherein they have challenged the award made by the Industrial Tribunal-cum- Labour Court, Shimla, annexure P-1 to the writ petition.

(2.) THE grievance made by the petitioners is that although the Labour Court has granted the relief of reinstatement with full back seniority for the purpose of regularization and other perks and facilities, however, the relief of back wages has not been granted.

(3.) ON Issue No.1, the learned Court below held that the retrenchment of the petitioner was violative of the provisions of Section 25-F and G of the Industrial Disputes Act. On Issue No.2, it was held that no enquiry was held against the petitioners. The claim petition was allowed by the learned Court below, however, relief of back wages was not granted.