SOHAN PURI Vs. LABOUR COMMISSIONER AND ANR.

JUDGEMENT

(1.) THE petitions seek quashing of the Recovery Certificates, dated 20th February, 2007 in W.P.(C) No. 7038/2009 and dated 4th May, 2006 in W.P.(C) No. 7039/2009 issued by the Additional Labour Commissioner of the Govt. of NCT of Delhi on the application of the Respondent No. 2 in each case, for recovery of Rs.1,76,703 in W.P.(C) No. 7038/2009 and Rs.85,907/ - in W.P.(C) No. 7039/2009.

(2.) THE Respondent No. 2 was employed with one M/s Genius Industries, B -97/3, Naraina Industrial Area, Phase -I, New Delhi. Disputes which had arisen between the Respondent No. 2 in each case and the said M/s Genius Industries were referred for adjudication to the Industrial Adjudicator. The Industrial Adjudicator vide award dated 5th February, 2005 in W.P.(C) No. 7038/2009 and 31st August, 2002 in W.P.(C) No. 7039/2009 directed the said M/s Genius Industries to reinstate the Respondent No. 2 in each case into service with full back wages. The Respondent No. 2 applied for implementation of the said awards.

(3.) WHEN the Recovery Certificates were sought to be executed against the Petitioner / M/s Satyam Cable Industries, the present writ petitions were filed.