- (1.) This order shall dispose of CWP Nos.2035 of 2012(O&M), 2431, 3141, 4744, 19163, 19164, 19165 & 19883 of 2012, involving common questions of law and facts. However, to dictate orders, facts have been taken from CWP No.2035 of 2012 titled Senior Executive Engineer & another Vs. Presiding Officer, Industrial Tribunal-cum-Labour Court, Patiala & another.
(2.) Challenge in the present writ petition is to the award dated 25.11.2011 (Annexure P11), passed by the Labour Court, Patiala, which has directed reinstatement and continuity in service to the workman but not granted the benefit of any back wages. In CWP Nos.2035, 2431, 3141 & 4744 of 2012, the Department is challenging the reinstatement whereas in CWP Nos.19163, 19164, 19165 & 19883 of 2012, the workmen are praying for backwages also.
(3.) This case has a chequered history as the workmen have been taken in litigation till the Apex Court by the petitioner-Department, with whom, they had worked from 1978 to 1985 and they are yet to realise the fruits of their litigation even though a period of almost 30 years has expired since their services were dispensed with.;