PUNJAB STATE ELECTRICITY BOARD Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) IN this writ petition the petitioner Punjab State Electricity Board is aggrieved against the award of the Presiding Officer, Labour Court, Himachal Pradesh at Shimla in case No. 157 of 1987 dated August 9, 1991 (Annexure P-12) and letter dated March 3, 1992 (Annexure P13) issued by Labour Commissioner, Himachal Pradesh requesting the Petitioner to implement the award and in default thereof recovery certificate would be issued in respect of the claim of the workman under Section 33 (C) of the Industrial Disputes Act, 1947.

(2.) THE facts on which there is not much dispute are the following : -

(3.) THE workman again raised industrial dispute against his termination. The Resident Engineer, Shanan Power House, Jogindernagar on June 5, 1982 called back the workman on the post of Chowkidar. In the meantime, the State of Himachal Pradesh through Secretary (Labour) preferred industrial dispute through Annexure P-2 to the Labour Court, on July 19, 1982 regarding validity of the termination of service of the workman and the relief if any, he was entitled to. The Labour Court on January 22, 1982 made anaward in favour of the workman by allowing him service benefits and back wages.