GAURI SHANKER Vs. STATE

JUDGEMENT

(1.) After having heard the learned counsel for the appellantworkman and having perused the material placed on record, we are not persuaded to consider interference in the order dated 18.11.2013, as passed by the learned Single Judge of this Court in S.B. Civil Writ Petition No. 4253/2002.

(2.) In the order impugned, the learned Single Judge proceeded to consider the writ petition filed by the employer against the award dated 28.06.2001, as made by the Labour Court, Bikaner in Labour Dispute Case No.94/1994 whereby, the Labour Court held the retrenchment of the workman-appellant from 01.04.1992 to be improper and invalid; and directed his reinstatement with back wages.

(3.) It appears that in the writ petition filed by the employer against the award aforesaid, operation of the impugned award was ordered to remain stayed. Though, as submitted by the learned counsel, an order under Section 17B of the Industrial Disputes Act, 1947 ('the Act of 1947') was made in favour of the appellant-workman.