Taran Taran Coop. Sugar Mills Ltd. ... vs The Presiding Officer Labour Court ...
2024 Latest Caselaw 5673 P&H

Punjab-Haryana High Court

Taran Taran Coop. Sugar Mills Ltd. ... vs The Presiding Officer Labour Court ... on 13 March, 2024

                                                                                      2024:PHHC:036078

                            208

                                        IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                     AT CHANDIGARH

                                                                   CWP-5000-1998
                                                                   DECIDED ON: 13.03.2024

                            TARAN TARAN COOP. SUGAR MILLS LTD. THROUGH ITS
                            M.D                             .....PETITIONER
                                                VERSUS

                            THE PRESIDING OFFICER LABOUR COURT AMRITSAR AND
                            ANOTHER                          .....RESPONDENTS

                            CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

                            Present:    Mr. Rahul Aggarwal, Advocate
                                        for the petitioner.

                            SANJAY VASHISTH, J (ORAL)

1. Petitioner i.e. The Taran Taran Cooperative Sugar Mills Ltd.

has filed present writ petition for quashing of the award dated 11.09.1997

(Annexure P-6) passed by Industrial Tribunal-cum-Labour Court,

Amritsar, whereby reference No.80 of 1991 has been answered in favour

of respondent No.2 - Shri Balkar Singh (workman).

2. Learned Labour Court has held that the workman is entitled

to reinstatement with continuity in service along with 50% back wages

from the date of demand notice i.e. 17.01.1991 and as per the award, the

period of its implementation was for 30 days from the date of publication

of the award.

3. While admitting the present writ petition on 15.04.1998,

Division Bench of this Court had declined stay. Even, application (CM-

17241-1999) filed during the pendency of the present writ petition for

authenticity of this order/judgment

CWP-5000-1998 -2-

staying the payment of back wages to the workman (respondent No.2),

was also dismissed, vide order dated 25.05.2000.

4. Present writ petition is pending since the year 1998 and

counsel for the petitioner is also doubtful that whether in the absence of

stay on operation of the award, and with the efflux of time, any

substantial issue for its adjudication still survives or not.

5. In view of the factual aspects recorded here above, present

writ petition is dismissed for want of prosecution.

6. However, liberty is granted to the petitioner to move an

appropriate application for seeking revival of the present writ petition,

within eight weeks from today, in case, any substantive issue still exists

along with a cause of action to the petitioner.

7. Registry is directed to forward copy of the today's order at

the address of the petitioner mentioned in the writ petition.

                                                                              (SANJAY VASHISTH)
                            13.03.2024                                              JUDGE
                            Lavisha

                            Whether speaking/reasoned         Yes/No
                            Whether reportable                Yes/No







authenticity of this order/judgment