REGENT COMPUTRONICS PVT. LTD.

RUMAL SINGH Appellant

V/S

Delhi Transport Coporation Respondents

Referred Judgements :-

RAJASTHAN STATE ROAD TRANSPORT CORPORATION VS. PHOOL CHAND [REFERRED TO]
JAYANTIBHAI RAOJIBHAI PATEL VS. MUNICIPAL COUNCIL,NARKHED [REFERRED TO]
HINDUSTAN TIN WORKS PVT LIMITED VS. EMPI OYEES OF HINDUSTAN TIN WORKS PRIVATE LIMITED [REFERRED TO]
SURENDRA KUMAR VERMA VS. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT NEW DELHI [REFERRED TO]
MANAGEMENT OF MCD VS. PREM CHAND GUPTA [REFERRED TO]
HARYANA URBAN DEVELOPMENT AUTHORITY VS. DEVI DAYAL [REFERRED TO]
HINDUSTAN MOTORS LIMITED VS. TAPAN KUMAR BHATTACHARYA [REFERRED TO]
ALLAHABAD JAL SANSTHAN VS. DAYA SHANKAR RAI [REFERRED TO]
U P STATE BRASSWARE CORPORATION LTD VS. UDAI NARAIN PANDEY [REFERRED TO]
DEEPALI GUNDU SURWASE VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAYA [REFERRED TO]
JOGENDRASINHJI VIJAYSINGHJI VS. STATE OF GUJARAT [REFERRED TO]
RAJ NARAIN VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) CM No.29426/2020 (for exemption)

(2.) The applications are disposed of. LPA No.347/2020 & CM No.29427/2020 (for condonation of 233 days delay in filing the appeal)

(3.) The challenge by the appellant in this Letters Patent Appeal (LPA) is to the judgment dated 11th February, 2020 of the Single Judge of this Court, partly allowing W.P.(C) No.4765/2001 filed by the appellant by enhancing the quantum of back wages awarded by the Labour Court in its Award dated 7 th January, 2000 of reinstatement of the appellant in the employment of the respondent Delhi Transport Corporation (DTC), from that awarded of 25%, to 50%. The grievance of the appellant in this appeal is twofold. Firstly that he should have been awarded 100% back wages instead of 50% and secondly that on the back wages ordered by the Single Judge of 50% also, no interest on arrears has been granted.

Click here to view full judgment.

RUMAL SINGH Vs. DELHI TRANSPORT COPORATION

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address