BALRAM PRASAD SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has filed the present writ petition for quashing part of the award dated 12th February, 1988 rendered by the Labour Court, Bhagalpur in Reference Case No. 12 of 1988 whereby it directed for reinstatement of the petitioner on the post of Amin but he has not ordered for payment of back wages.

(2.) The facts necessary for disposal of the present writ petition are that the petitioner was appointed on provisional basis as Amin by the Special District Land Acquisition Officer, Deoghar (respondent No. 2). His appointment was cancelled by the authority. The petitioner challenged the aforesaid action of the authority before this Court by filing C.W.J.C. No. 226 of 1983 and this Court ordered on 4.3.1985 for payment of salary till the order cancelling his appointment was served to him. It appears that in the meantime, the State Government made a reference before the Labour Court on 23.8.88. The terms of reference is as follows:

(3.) Unfortunately, no counter-affidavit has been filed on behalf of the State.