SHASHI BHUSHAN SHARMA Vs. INDIAN SEWING MACHINES CO

JUDGEMENT

(1.) MR. Kailash Vasdev, learned Senior counsel appearing for the Respondent states that costs in the sum of Rs. 25,000/- was tendered by way of cheque to the workman through counsel in January 2011 but was not accepted. It was later sent by post but returned undelivered. It is directed that the said sum be given to the Petitioner by way of a demand draft on or before 23rd August 2011.

(2.) THE applications are disposed of. Review Petition No. 123 of 2002

(3.) THE challenge in this writ petition is to an Award dated 6 th March 2000 passed by the Labour Court in I.D. No. 75 of 1986 holding that the inquiry held by the Respondent management, M/s Indian Sewing Machine Co. Ltd. (,,ISMCL), preceding the dismissal of the Petitioner from service was just and fair. A further prayer is for a direction to Respondent management to reinstate the Petitioner in service with effect from 30th March 1985.