SURENDER KUMAR Vs. DCM LTD

JUDGEMENT

(1.) THE writ petition impugns the award dated 13th September, 1999 of the Industrial Adjudicator on the following reference:

(2.) THE writ petition was filed impugning the award declining the relief of reinstatement with full back wages, continuity of service and all other consequential benefits to the petitioner workman and seeking the said reliefs against the respondent employer.

(3.) THE Industrial Adjudicator in the award though having held the termination by the respondent employer of the employment of the petitioner workman to be illegal, did not grant the relief of reinstatement for the reason of it having come on record that the mill in which the petitioner workman was employed had been closed in 1989 pursuant to an order of the Lieutenant Governor, Delhi. It was even otherwise held that it was not proper to order reinstatement after lapse of 18 years.