- (1.) Petitioner-Cement Corporation of India Ltd. (for short 'CCIL'), has filed this writ petition to impugn the order passed by the Industrial Tribunal-cum-Labour Court, Hissar on 14.6.1991.
(2.) Sh. Ram Parkash, who was an employee of M/s Dalmia Dadri Cement Limited Company (hereinafter "DDCL"), had sought reference under Section 10 of the Industrial Disputes Act complaining that his services were illegally terminated by DDCL. The competent Government after considering the issue made following reference for adjudication before the Industrial Tribunal: Whether termination of service of Ram Parkash is justified and in order. If not, to what relief is he entitled?
(3.) The Industrial Tribunal, on the basis of material and evidence led, had passed the impugned award in favour of the respondent-workman allowing the wages payable to him as if he had served during the period from 17.2.1982 to 1.10.1985. The amount so calculated was made payable within a period of 4 months from the date of award through an account payee bank draft in favour of the respondent-workman. The management was also directed to pay an interest @ 12% per annum from 1.10.1995 onwards, if it did not deposit the bank draft in the Court along with the statement of account on or before 15.10.1991. The said award is challenged by the petitioner-CCIL, which had subsequently taken over the DDCL, as per the take over order passed by Government of India.;