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Judgment
5 paragraphs · 134 wordsJagmohan Bansal, J
The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of award dated 21.01.1999 (Annexure P-7) whereby Labour Court has reinstated the workman with back wages to the tune of 50% as well as continuity of service.
Mr. Dwivedi submits that the petitioner permitted the workman to rejoin on 07.08.2014 and since then he is working with the petitioner. He further submits that the petitioner has paid back wages as ordered by Labour Court.
The workman stands reinstated and award of Labour Court qua back wages stands complied with. He is working since 2014. This Court considering these facts does not find it appropriate to set aside impugned award especially when there is no jurisdictional error or factual infirmity.
Dismissed.