- (1.) This petition seeks quashing of order dated 7.11.2006, Annexure P-5 allowing application of the workman under Section 33(c) of the Industrial Disputes Act, 1947 ( for short, 'the Act'), directing the petitioner-management to pay a sum of Rs. 50,834/- to the workman.
(2.) Admitted facts are that vide Award dated 10.9.2002, the Labour Court directed reinstatement of the workman in the alternative job within one month from the date of publication of the Award. The operative portion of the Award is as under :- " The management is directed to reinstate the applicant in alternative job within one month from the date of publication of this award and the applicant will not be entitled to any continuity of service and back wages".
(3.) The Award was published on 20.11.2002 and the workman approached the management on 28.2.2003 for giving him alternative job. However, the workman was given alternative job in January, 2004. The workman applied under Section 33-C of the Act for computing monetary benefits for being illegally deprived of alternative job. The said application has been accepted.;