M/S.Kanaujia Vastralaya vs Presiding Officer Industrial ...
2015 Latest Caselaw 4395 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6907 of 2001
 

 
Petitioner :- M/S.Kanaujia Vastralaya
 
Respondent :- Presiding Officer Industrial Tribunal (Vi) Lucknow
 
Counsel for Petitioner :- Birendra Prasad Singh
 
Counsel for Respondent :- C.S.C.,Km. Pushpa Prajapati,S.C.Mishra,S.K. Bajpai,S.S.Imam Rizvi
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

This writ petition has been filed against the Award dated 9.11.2000 rendered by the Presiding Officer, Industrial Trial VI,U.P.Lucknow whereby the termination of services of the respondent no.2 hereto, with effect from 1.10.1994 was declared to be unjustified and illegal and he was awarded reinstatement with full back wages.

Considering the totality of the circumstances and long drawn litigation, petitioner-firm is directed to deposit entire back wages before this Court within a month. As far as the question of reinstatement and other pleas, the same would be considered on the next date of listing.

List after a month.

Order Date :- 20.11.2015

MH/-