THE MANAGEMENT OF BASAVESHWAR VIDYAVARDHAKA SANGHA AND ORS. Vs. SOMASHEKHAR SANGAPPA JIDAGI AND ORS.

JUDGEMENT

(1.) All these four writ petitions have been filed by the Management of Basaveshwar Vidyavardhaka Sangha, Bagalkot, against the employee - Somashekhar Sangappa Jidagi and the authorities of the Department of Education.

(2.) The first of the Writ Petitions is directed against the award passed by the Labour Court, Vijayapura on 02nd April 2014, thereby allowing the claim made by respondent -workman challenging his dismissal from service. The Labour Court having set aside the order of dismissal has directed payment of arrears of wages from the date of dismissal till the date of retirement of the workman with all retiral benefits.

(3.) As this order was not implemented, the respondent -workman has instituted three separate proceedings under Sec. 33C(2) of the Industrial Disputes Act, 1947 (for short 'Act'), seeking arrears of increments for the period from January 2000 to March 2001 (for fifteen months) at the rate of Rs. 200/ - per month; arrears of wages for 24 days in the month of May 2001 and towards subsistence allowance for six days in the month of May 2001, and for the entire months of June and July 2001; for a direction to submit the pension papers of the applicant -workman to the Accountant General in Karnataka, for the purpose of fixing his pension and also to pay the monetary benefits on account of superannuation.