COLLEGE OF AGRICULTURE, GWALIOR PREVIOUSLY KNOWN AS JAWAHARLAL NEHRU KRISHI MAHAVIDYALAYA Vs. PATIRAM

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India, at the instance of the College of Agriculture, Gwalior previously known as Nehru Krishi Mahavidyalaya (hereinafter referred to as the 'Management') is directed against the award dated 29/03/2012 passed by the Labour Court No.1, Gwalior in reference case No.31/A/IDAct/2010 while answering the reference made by the State Government vide order dated 13/08/2010 whereby directed the petitioner/Management to pay arrears of salary and other benefits with effect from 01/02/2001 to 26/11/2010, i.e., the amount due to the respondent/workman. There is no order for reinstatement of the respondent/workman as he had already completed 62 years, i.e., the age of superannuation attained on 26/11/2010.

(2.) The terms of reference is quoted hereinbelow:

(3.) The aforesaid award has been passed in the background of the facts that the respondent/workman worked with the petitioner/Management since February, 1976 but his services were discontinued with effect from 01/02/2001, i.e.,after about 25 years. The respondent/workman's date of birth is 26/11/1948 as recorded in the Management's attendance register.