BADRI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) A . K. Ganguly, J. - Today learned counsel for the State submits that the file in connection with this case is misplaced, and as such he is not in a position to produce any letter of the petitioner by which he declined to accept the amount which was awarded in his favour by way of back wages by the tribunal. Learned counsel refers Annexures -4 and 6 in order to contend that on the basis of those letters it is clear the petitioner declined to accept the amount which was awarded by the tribunal by way of back wages.

(2.) HOWEVER , facts of the case shortly put are : the petitioner was engaged on daily wages on 15.1.1973 on the post of Mixture Operator on Muster Roll (Daily Wages), by the then Executive Engineer, Saran Canal Division, Gandak Project Department, Maharajganj, and according • to the petitioner he had continuously worked on the said post.

(3.) ON the said issue, an adjudication took place and after such adjudication, the Presiding Officer Labour Court, Muzaffarpur gave an award with the findings that the termination of the petitioner is not justified and the petitioner is entitled to be reinstated with full back wages and benefit for the entire period. The said order was passed on 20th February, 1993.