- (1.) The present petition is directed against the order dated 10.01.1996 passed by the Presiding Officer, Labour Court, Ludhiana in Application No.448 of 1990 under Section 33-C (2) of the Industrial Disputes Act, 1947 (for short 'the Act') preferred by Kabul Singh respondent in this petition. The application was moved by Kabul Singh respondent claiming salary for the period 1.5.1984 to 31.8.1985 and for 1.9.1985 to 30.06.1990 @Rs.950 per month and Rs.1400/- per month respectively. The application has been allowed by the Labour Court and the workman has been held to be entitled to an amount of Rs.96,400/- as money due. The basis of the claim under Section 33-C (2) is founded on an award passed by the Presiding Officer, Labour Court, Ludhiana in Reference No.1374 of 1982 awarding reinstatement with continuity of service to Kabul Singh/Respondent No 2. The Labour Court had, however, declined to award back wages. The award dated 07.12.1983 is final qua the petitioner-Society.
(2.) It is contended in the writ petition filed under Articles 226 and 227 of the Constitution that the respondent-workman had preferred CWP No.3436 of 1984 claiming full back wages. The petition is said to be pending. It has however no impact on the present proceedings in which the claim is restricted to the post award period.
(3.) On notice having been issued, the respondent-workman appeared and filed written statement.;