DELHI TRANSPORT CORPORATION Vs. BRIJ BHUSHAN

JUDGEMENT

(1.) C.M. Nos. 9019 -9020/2010

(2.) THESE are applications for condonation of delay in filing and re -filing the appeal. Having heard Ms. Avnish Ahlawat, learned Counsel for the Appellant and Mr. Rashmi B. Singh, learned Counsel for the Respondent, the delay stands condoned. The applications stand disposed of.

(3.) IT is worth noting, the learned single Judge had directed reinstatement with full back wages by the Industrial Adjudicator. Ms. Avnish Ahlawat has submitted that the said finding should be unsettled. In course of hearing of this appeal, we have been apprised that a sum of Rs. 6,72,919/ - has already been paid to the workman towards back wages from 19th August, 1994 to 31st December, 2003 and thereafter the benefit under Section 17B of the Industrial Disputes Act, 1947.