RAKESH TIWARI, J. - (1.) HEARD Sri Arvind Kumar, learned Counsel for the petitioner and Sri Rajesh Tiwari, learned Counsel for respondents as well as Sri S.N. Tripathi, learned Standing Counsel.
(2.) THE facts of the case are that workman was appointed as muster-roll on 1.7.1976. According to the employer he did not turn up after 11.2.1979 whereas claim of the workman was that his services were illegally terminated and indus­trial dispute raised by him which was referred to Labour Court, U.P. Agra where reference was registered as Adjudication case No. 182/82, award was given in favour of the workman holding that: "the employers unjustifiably and illegally terminated the services from 11.2.1978 and he is entitled to reinstatement with full back wages. The award is made accordingly. Employer shall pay Rs. 50.00 as costs to workmen's representative in this case. Let a copy of this award be sent to the State Government for approval of publication." It is not dispute that respondent-workman filed an application under Sec­tion 6-H before the Dy. Labour Commissioner, Aligarh for the payment of the back wages amount to Rs. 18,840.70 to him which were paid to him vide bill dated 3.9.1985 and 20.2.1986. Vide order dated 29.12.1988 workman was also regularised in service on the post of Coolie in the pay-scale of Rs. 900-1190 with allowances.
(3.) THE concerned workman filed an application 33-C (2) before the Labour Court, Agra for computation of his salary treating him to be a permanent em­ployee of the Board and directing to the U.P. Electricity Board for payment of Rs. 40,115.90 alongwith interest on basis of equal pay for equal work for the period 1.2.1976 to 31.8.1986.;