Rohtash vs Central Govt Industrial Tribunal ...
2022 Latest Caselaw 16221 P&H

RAJ KUMAR
2022.12.09 16:52

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
233
CWP No.24980 of 2017 (O&M)
DATE OF DECISION : 8" DECEMBER, 2022
Rohtash

.... Petitioner
Versus

Central Govt. Industrial Tribunal-cum-Labour  Court-II,
Chandigarh & others
.... Respondents

233-A
CWP No.24969 of 2017

Vinod Kumar
.... Petitioner
Versus

Central Govt. Industrial Tribunal-cum-Labour  Court-II,
Chandigarh & others
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
ek KO

Present: | Ms. Abha Rathore, Advocate for the petitioner.

Mr. Vipul Sharma, Advocate for
Mr. Paul S. Saini, Advocate for respondent No.2.

Mr. Rajiv Sharma, Advocate for respondent No.3-RITES.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

This order shall dispose of the above said two writ petitions because similar aspects are involved in the same.

The petitioners have filed these petitions under Article 226/227 of the Constitution of India, for issuance of a writ in the nature of certiorari/mandamus for setting aside the portion of the award of the

Labour Court, Panipat dated 08.07.2016 and 12.07.2016, respectively,

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CWP No.24980 of 2017 & one connected case

granting €50,000/- to the petitioner(s) as relief and directing the respondents to reinstate them with full backwages; along with certain other prayers.

It has been pointed out by the counsel for the respondents that there were ten writ petitions against the same respondents involving the similar awards. Eight writ petitions were separately decided by the coordinate Bench and it was ordered that the petitioners in those cases be reinstated with continuity of service and full backwages. The said order passed by the Single Bench was challenged in LPA No.2005 of 2019 titled as RITES Limited Versus Md. Iqbal & Ors. along with other connected LPAs. Those appeals have been disposed of vide order dated 22.09.2022 and while upholding the order passed by the Single Bench qua reinstatement and backwages, it has been ordered that the workmen is to continue in service up to 31.12.2018 and thereafter all the benefits under the Industrial Disputes Act, 1947, including the retrenchment compensation etc., shall be payable to them.

In view of the above, this court finds that the present petition deserves to be disposed of in the same terms.

Disposed of in the same terms as in LPA No.2005 of 2019.

8 DECEMBER, 2022 (RAJBIR SEHRAWAT) 'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2022.12.09 16:52

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