S.K.Keshote, J. - (1.) Heard learned counsel for the parties.
(2.) Challenge is made by the petitioners by this Special Civil Application to the judgment of the Presiding Officer, Labour Court, Rajkot, dated 16th July, 1983 passed in consolidated application;- No. 818/80 and 821/80, filed by them under Sec. 33C (2) of the Industrial Disputes Act, 1947,
(3.) The Labour Court has dismissed the applications of the petitioners under the impugned order. The facts which are necessary for disposal of this Special Civil Application, briefly taken, are that the petitioners were in service of the respondent and their services came to be terminated. The petitioners raised industrial dispute and the petitioners are in agreement that in the dispute raised by them, the Labour Court has decided the matter in their favour and the Award of reinstatement without backwages has been made. The case of the petitioners is that though the Award of reinstatement has been made, they were not allowed to join their services by the respondent. The petitioners filed applications under Sec. 33C(2) of the Industrial Disputes Act for computation of backwages for the period from 25th October, 1979 to 30th April, 1980. Those applications were dismissed under the impugned order. Hence this Special Civil Application.;