- (1.) The petitioner is aggrieved against the Award of the Labour Court dated 6.6.2006, whereby the termination of services of respondent No. 2 workman was set aside and he was ordered to be reinstated with continuity of service and payment of 50% back wages from the date of termination.
(2.) There was a dispute regarding implementation of the Award, wherein the reinstatement of respondent No. 2-workman was ordered. This Court, on 16.11.2007, directed Labour-cum-Conciliation Officer, Batala, to oversee the joining of respondent No. 2 and send a report. Civil Writ Petition No.16583 of 2006 2 The petitioner was also directed to pay a sum of Rs. 25,000/- to be adjusted towards the claim of respondent No. 2-workman when final order is passed in the writ petition.
(3.) In pursuance of the said order, Labour-cum-Conciliation Officer, Batala, has given his report dated 19.12.2007 to the effect that the petitioner has reinstated respondent No. 2-workman. However, counsel for respondent No. 2-workman states that the workman is still not being permitted to join and work.;