EXECUTIVE OFFICER Vs. GIRIRAJ PRASAD

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India is directed against the award dtd. 22/5/2000 passed by learned Labour Court, Bharatpur (for brevity 'the learned Labour Court') in LCR No.277/91 whereby, while answering the reference in favour of the respondent No.1-workman (hereinafter referred to as 'the workman'), a direction has been issued to reinstate him back in the service with continuity in service, no wages till December 1990, 50% wages from January 1991 to 28/8/1997 and thereafter, full wages along with benefit of revised pay scale and grade increments on notional basis.

(2.) The relevant facts in brief are that the respondent No.1-workman filed a statement of claim stating therein that vide order dtd. 12/2/1982, he was appointed as a Class IV employee against a vacant post on regular basis under Specially Disabled Category. However, vide order dtd. 14/10/1982, his services were retrenched alleging paucity of budget. Alleging violation of the provisions of Ss. 25F and 25G of the Industrial Disputes Act, 1947, he prayed for reinstatement in service with all consequential benefits.

(3.) The learned Labour Court vide its award impugned dtd. 22/5/2000, while returning the findings on reference in favour of the workman, issued directions as stated hereinabove.