VINOD CHAND SUD Vs. SURESH KUMAR

JUDGEMENT

(1.) THE petition has been filed impugning the recovery notice dated 20 th March, 2009 issued by the respondent no.2 Dy. Commissioner (West) Govt. of NCT of Delhi in execution of the Recovery Certificate issued by the respondent no.3 Labour Commissioner, Govt. of NCT of Delhi in implementation of the award dated 9th January, 2004 of the Industrial Adjudicator on a dispute raised by the respondent no.1 workman against the Management of M/s B.C. Sood, D-17, Rajouri Garden, Delhi. THE award holds the services of the respondent no.1 workman to have been terminated illegally and unjustifiably by the Management of M/s B.C. Sood and directs the said Management of M/s B.C. Sood to reinstate the respondent no.1 workman with continuity of service and full back wages.

(2.) THE respondent no.1 workman applied to the respondent no.3 Labour Commissioner for implementation of the award. It appears that since Shri B.C. Sood had died; the respondent no.1 workman sought implementation of the award against the son of Shri B.C. Sood namely the petitioner herein. THE Labour Commissioner accordingly sent a notice dated 6th September, 2007 to the petitioner asking the petitioner to appear and explain as to why the award had not been implemented.

(3.) NOTICE of the petition was issued and subject to the petitioner depositing Rs. 2,21,450/- in this Court the recovery proceedings against the petitioner stayed. The said amount is informed to have been deposited. Counter affidavits have been filed by the respondents.