GOKUL SINGH Vs. JUDGE LABOUR COURT

JUDGEMENT

(1.) As common questions of law and fact involve in both the writ petitions they being disposed by a common order.

(2.) . The petitioner seeks to quash the award dated 22/02/1994, whereby the removal of the petitioner although was declared illegal but in view of the fact that the petitioner was reinstated in the services with effect from 12/08/1988 no relief was granted to him in regard to reinstatement and it was directed that the petitioner was entitled only to the wages with effect from 1/03/198 8/08/1988. It was further directed that the petitioner shall be treated in the services continuously. The petitioner lias made a prayer seeking modification of the award dated 11/02/1994 to the extent that relief of reinstatement in the services be accorded to him.

(3.) It appears from the perusal of the award that on behalf of the respondent employer no evidence was adduced and the impugned award has been passed on the basis of uncontroverted testimony of the petitioner workman. Learned Labour Court looking to the facts that the petitioner-workman, during the pendency of reference, was taken back on duty on 12/08/1988, held in the impugned award that the petitioner was only entitled to the wages for the period of 1/03/1988 till 11/08/1988.