- (1.) This order shall dispose of two writ petitions bearing CWP Nos. 2970 of 1998 and 7228 of 1999 arising from the order dated 22.8.1997 (Annexure P2) passed by the Labour Court, whereby on an application filed by the workman under Section 33-C(2) of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act'), the workman was granted back wages amounting to Rs. 2,62,087/- for the period from 23.2.1990 to 31.8.1996, however,the wages for the period from 1.7.1982 to 22.2.1990 were declined.
(2.) C.W.P. No. 2970 of 1998 has been filed by the ManagementPepsu Road Transport Corporation challenging the grant of wages for the period from 23.2.1990 to 31.8.1996 and C.W.P. No. 7228 of 1999 by the workman (Mangal Singh) declining his prayer for wages for the period from 1.12.1983 to 22.2.1990.
(3.) In the present case, the petitioner-workman had served the Pepsu Road Transport Corporation for a period of seven years when his services were terminated vide order dated 30.6.1982 w.e.f. 1.7.1982 on the ground that he remained absent from duty. The workman raised a demand vide notice dated 1.12.1983 and prayed for reinstatement with back wages.;