Allahabad High Court
State Of U.P.Through ... vs Jameel Ahmad & Another on 25 February, 2020
Bench: Munishwar Nath Bhandari, Manish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- SERVICE BENCH No. - 5467 of 2020 Petitioner :- State Of U.P.Through Prin.Secy.Irrigation Department & Ors. Respondent :- Jameel Ahmad & Another Counsel for Petitioner :- C.S.C. Counsel for Respondent :- C.S.C. Hon'ble Munishwar Nath Bhandari,J.
Hon'ble Manish Kumar,J.
This writ petition has been filed challenging order dated 15.03.2019 passed by the State Public Services Tribunal.
The direction is to comply the award passed by the Labour court on a settlement between the parties. A confusion over the continuity of service has been created by the State alleging it to be from the date of award whereas the continuity of service means the continuity of service of the past period. The aforesaid is clarified by the Tribunal with a direction to comply award of the Labour court.
In the light of the aforesaid and as we do not find any illegality in the order passed by the Tribunal, no reason exist to cause interference therein. Writ petition is accordingly dismissed. The State Government should have complied the award of the Labour court after settlement between the parties but instead of doing so, they are still litigating against the poor workman.
Order Date :- 25.2.2020 Nitesh