Sibghat Ullah Khan, J. - (1.) HEARD learned counsel for the parties.
(2.) LABOUR court gave an award on 25.01.1996 in favour of the workman who is petitioner in the first writ petition. Afterwards the said award was modified on the review application filed by the employer (petitioner in the second writ petition). The review petition was allowed in part on 24.09.1996. Workman filed the first writ petition against order dated 24.09.1996. Second writ petition has been filed by the employer against award dated 25.01.1996 as well as order dated 24.09.1996 passed on review petition as complete relief was not granted by the labour court on the review petition to the employer. First writ petition filed by the workman was allowed by me on 18.05.2011 on the ground that labour court had no power of review. On the same date second writ petition filed by the employer was dismissed in default. However both the orders have been set aside on restoration/ rehearing applications on 30.11.2011. On the said date arguments on merit were also heard.
(3.) THE award was given by Presiding Officer, Labour Court -IV U.P. Kanpur in Adjudication Case No. 3 of 1992, which was to the effect that the employer should pay complete wages to the workman from the date of termination (31.08.1990/ 01.09.1990) till the closure of the undertaking. Review petition was registered as Misc. Case No. 65 of 1996. Through subsequent order dated 24.09.1996 passed on the review petition it was directed that employer should pay Rs.30,000/ -to the workman.;