DIRECTOR, RURAL DEVELOPMENT Vs. MOHAN SINGH

JUDGEMENT

(1.) This petition is instituted against the award dated 1.9.2012 rendered by the Presiding Judge, Labour Court cum-Industrial Tribunal, Dharamshala in Reference No. 226/2010.

(2.) "Key facts" necessary for the adjudication of this petition are that the respondent was engaged by the B.D.O. on daily wage basis as Works Inspector/Supervisor on muster roll with effect from 1.8.1982. He continuously worked in the same capacity upto 30.4.1990. His services were terminated on 1.5.1990. He raised industrial dispute bearing Reference Petition No.89/2002 against his termination. The Reference was decided in his favour on 25.11.2004 by the Labour Court, Dharamshala. The termination order dated 1.5.1990 was set aside. The petitioners were directed to reinstate the respondent along with all the consequential benefits, including back wages and seniority etc. In sequel to the award dated 25.11.2004, respondent was reinstated and full back wages were paid to him. His services were regularised by the petitioners in the year 2007. The respondent raised industrial dispute and the same was referred to the Labour Court by way of Reference No. 226/2010. The reference is as under:

(3.) Learned Labour Court announced the award in favour of the respondent. The petitioners were directed to regularise service of the respondent with effect from 23.12.1995 with all the consequential service benefits. Hence, the present petition.