Govind Mathur, J. - (1.) IN pursuant to order dated 11.11.2013 passed by a co -ordinate Bench, this matter came up for its adjudication in the spirit of Lok Adalat. This petition for writ is preferred to challenge the award dated 17.6.2002 passed by Labour Court, Sri Ganganagar in Labour Case No. 81/2001.
(2.) BRIEFLY stated, facts of the case are that appropriate government by its notification dated 18.8.2001 referred an industrial dispute for its adjudication in the terms that "Whether termination of workman Ram Set S/o. Shri Antar Singh by its employer -Director, Central State Farm, Sardargarh, District Sri Ganganagar under an oral order dated 01.5.2000 is just and valid? If not, then for what relief working is entitled? ''. The Labour Court after considering the entire material available on record answered the reference vide award dated 17.6.2002 in the terms that the termination of the workman w.e.f. 1.5.2000 was not just and proper, a direction thus was given for his reinstatement in service with 30% of back wages accrued. Being aggrieved by the same, this petition for writ is preferred.
(3.) THIS Court vide order dated 12.3.2003 confined the petition for writ to the question of back wages required to be paid to the workman. The writ petition, as such, is required to be adjudicated only to the extent of grant of back wages to the workman. The back wages awarded to the workman is only 30% from the date of making reference of the industrial dispute.;