RAJESH BALIA, J. - (1.) Heard learned counsel for the parties. On the application for urgent hearing filed by the respondent this case has been taken up today.
(2.) This petition arises out of the order passed by the Labour Court, Bhilwara on an application moved by the respondent No. 2 under Section 33-C(2) of the Industrial Disputes Act, 1947 (for short the Act of 1947) claiming arrears of emoluments which he was entitled under the award dated March 24, 1992 passed by the Labour Court and published by the State Government dated October 15, 1992 as a result of his reinstatement with 50% back wages.
(3.) According to facts as emerging from the record the respondent No. 2 was appointed by the petitioner Company on June 1, 1982 and his services were terminated w.e.f. May 30, 1984 and an industrial dispute has been raised by the respondent-workman about the validity of termination as the petitioners claim. It was a case of termination of services of the respondent No. 2 but he voluntarily sought coming to the duty w.e.f. October 15, 1992.;