- (1.) These two civil revision petitions filed by the by the Haryana State Minor Irrigation & Tubewells Corporation, Panchkula (hereinafter mentioned as the petitioner-Corporation) are being taken up together as they are interconnected with each other.
(2.) For convenience and clarity, further facts are being taken from CR No.6909 of 2014.
(3.) Respondent-workman Yash Pal was in employment since 8.9.1963. His services were terminated on 30.7.2002. Then he was drawing a salary of Rs.7,868/-. Retrenchment compensation worth Rs.1,66,109/- i.e. Retrenchment Compensation worth Rs.1,50,657/- plus two months notice pay worth Rs.15,452/- was allowed to him. Since the petitioner-Corporation had already paid Rs.1,28,212/- vide cheque on 1.7.2002, balance amount of Rs.37,897/- towards difference in payable retrenchment compensation, was awarded in favour of the workman vide order dated 12.3.2012 of the Authority under the Payment of Wages Act, Circle 2, Panipat (hereinafter mentioned as the Authority). It was specifically mentioned therein that the said order would not affect the rights of the workman to get the payment of arrears of DCRG and arrears of leave encashment amount, if found payable to the workman.;