DELHI TRANSPORT CORPORATION Vs. RAJ KUMAR

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, Petitioner has challenged the impugned award dated 10th December, 2003 passed in ID No. 50/1997 by the learned Presiding Officer, Labour Court No. VII, Delhi wherein Petitioner has been directed to reinstate the Respondent with continuity of service and 30% of the back wages.

(2.) BRIEFLY the facts relevant for the disposal of the present petition are as under:

(3.) ON 10.2.2003, impugned award is passed by the Labour Court wherein Petitioner/management has been directed to reinstate the Respondent with continuity of service and 30% of back wages.