- (1.) The first writ petition is directed against award of the Labour court given by Presiding Officer Labour Court (III), U.P., Kanpur in Adjudication Case No.16 of 1990 dated 16.5.2001. The matter which was referred to the Labour court was as to whether the action of the petitioner employer terminating the services of its workman-respondent no.2 - Ram Swaroop with effect from 31.8.1982 was just and valid or not. The Labour court held that the workman had worked with the petitioner employer from 7.8.1981 to 30.8.1982 hence termination without payment of retrenchment compensation was illegal. Accordingly reinstatement alongwith full wages with effect from the date of the award was directed.
(2.) Through interim order dated 3.12.2001 passed in this writ petition operation of the impugned award was stayed subject to reinstatement in service of the workman and payment of full wages last drawn.
(3.) The second writ petition is directed against recovery orders dated 2.7.2005 and 24.8.2006 passed by the Presiding Officer, Labour court IV, U.P., Kanpur in Misc. Case no. 15 of 2002 directing recovery of about Rs.33,000/- (salary from 1.12.2001 to 31.10.2002) pursuant to the award challenged in the first writ petition. Those orders were passed under Section 33-C of Industrial Disputes Act.;