STATE OF RAJASTHAN Vs. LAL CHAND

JUDGEMENT

(1.) Since both the writ petitions arise from the common proceedings, hence are decided by the present order.

(2.) Writ Petition No. 1223/1996 has been filed against the award dated 01/03/1994 whereby the learned Labour Court has held that the action of the petitioner-State in terminating the services of the respondent workman is illegal and unjustified being violative of provisions of Section 25-F of the Industrial Disputes Act, 1947 and the respondent-workman has been held entitled to be reinstated in service with all consequential benefits including continuity of service.

(3.) The other writ petition, bearing Civil Writ Petition No. 5825/2001 has been filed by the petitioner-State assailing the order dated 01/09/2001 by which the learned Labour Court, while allowing the application filed by the respondent-workman under Section 33(C)(2) of the Act of 1947, has computed a sum of Rs. 1,77,261/till the date of award dated 01/03/1994 and has directed the petitioner- State to pay the said amount to the respondent-workman within one month, failing which the workman was held entitled to receive interest at the rate of 12% per annum from the petitioner-State.