Rajendra Prasad Rabidas vs The General Manager
2023 Latest Caselaw 2152 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                  W.P.(L) No. 6479 of 2022

                  Rajendra Prasad Rabidas                      ...      Petitioner
                                         Versus
                  The General Manager, Govindpur         ...        ...       Respondent
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Shubham Sinha, Advocate For the Respondent : Mr. Kumar Harsh, Advocate

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04/12.06.2023 Learned counsel for the parties are present.

2. The impugned order has been passed under the provisions of Section 33 C (2) of the Industrial Disputes Act. The learned counsel for the petitioner while giving the background of the case has referred to page 132 of the writ petition to submit that only part of the back wages have been paid to him. He submits that the petitioner was dismissed by the management and was reinstated with full back wages by award passed by the Industrial Tribunal against which the BCCL had filed a writ petition which was dismissed on 01.09.2010. Learned counsel for the petitioner prays for time to place the judgments in connection with the provisions of Section 33 C (2) which primarily deals with the computation of the amount payable to the workmen. He submits that he shall satisfy this Court that the dispute which has been raised in the impugned order could also be looked into by the learned court below and the learned court below was required to pass the order in connection with the other amount also which has been denied by the impugned order.

3. Post this case in the supplementary cause list on 21.06.2023 for further arguments .

(Anubha Rawat Choudhary, J.) Saurav/