Allahabad High Court
Purvanchal Vidyut Vitran Nigam Ltd. ... vs State Of U.P. Thru' Min. Of Labour & ... on 16 November, 2010
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 30 Case :- WRIT - C No. - 60573 of 2005 Petitioner :- Purvanchal Vidyut Vitran Nigam Ltd. Thru' M.D. & Anr. Respondent :- State Of U.P. Thru' Min. Of Labour & Others Petitioner Counsel :- Rajesh D. Khare Respondent Counsel :- C.S.C. Hon'ble Sibghat Ullah Khan,J.
Heard learned counsel for the parties.
Judgment reserved.
Learned counsel for the petitioner has argued that under different orders passed in this writ petition petitioner has paid Rs. 50,000/- as back wages to the workman respondent and workman respondent has been reinstated on 01.05.2008. These two facts are admitted by the learned counsel of workman respondent.
Order Date :- 16.11.2010 vkg