S.Venkatachary, vs The Chairman, Industrial ...
2022 Latest Caselaw 636 Tel

   THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                             AND
        THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                        WRIT APPEAL No.285 OF 2008

JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

        The present writ appeal is arising out of the order dated

03.10.2007

passed by the learned Single Judge in W.P.No.3744 of

2006.

The undisputed facts of the case reveal that by non-grant of

back wages by the Industrial Tribunal, vide award dated

19.07.2005 in I.D.No.90 of 2003, W.P.No.3744 of 2006 was

preferred by the appellant/employee. The learned Single Judge,

keeping in view the order passed in W.P.No.27472 of 2005,

dismissed the writ petition.

This Court, in the connected writ appeal i.e., W.A.No.995 of

2007 has passed an order dated 14.02.2022 in respect of the

award and therefore, the issue of back wages has to be looked into

by the Industrial Tribunal while passing an order on merits afresh.

With the aforesaid, the writ appeal stands disposed of.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

14.02.2022 JSU