KULVINDER SINGH Vs. EXECUTIVE ENGINEER, HPPWD

JUDGEMENT

(1.) By way of present petition, the petitioner has prayed for the following reliefs:-

(2.) When the matter was taken up for arguments Mr. Vasudeva, learned counsel for the petitioner has submitted that he will be restricting his claim in the present petition only to the factum of the denial of back-wages to the petitioner by the learned Labour Court at least from the date when the workman had put the machinery in motion for the redressal of his grievance by way of raising the industrial dispute.

(3.) At the time of arguments my attention was drawn by Mr. Vasudeva, learned counsel for the petitioner to the findings returned by the learned Labour Court in para 19 of the award which is under challenge by way of present petition. According to him, the learned Labour Court has erred in not granting back-wages to the petitioner on the ground of delay without appreciating that the petitioner at least was entitled for back-wages from the date when he had approached the appropriate authority for the redressal of his grievance.