DOMINANT SYSTEMS PRIVATE LIMITED Vs. SURJEET SINGH

JUDGEMENT

(1.) Cm APPL. 32208/2018 (u/S 17B, ID Act) in W.P.(C) 4889/2018

(2.) The present writ petition challenges the award dated 27th January, 2018 by which the Presiding Officer, Labour Court has directed the reinstatement of the Respondent/Workman (hereinafter, "Workman") with continuity of service and 25% back wages from the date of termination.

(3.) Vide order dated 26th July, 2018, the order was stayed subject to the Management depositing 25% of the awarded amount with the ld. Registrar General of this Court. The Workman then filed an application under Section 17B of the Industrial Disputes Act, 1947 (hereinafter, "ID Act"), which is decided by the present order.