SANTOSH KUMAR JHA Vs. DEPUTY LABOUR COMMISSIONER

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking implementation of the award dated 16th May, 2012 passed by the Industrial Tribunal whereby the petitioner was awarded reinstatement with back wages.

(2.) This writ petition was taken up for consideration on 08th December, 2016 when this Court noted that there was no prescribed procedure for implementation of the awards. This Court noted that the Recovery Officers were not holding proceedings in open Court, daily cause lists were not being displayed outside the Court room and the orders passed were not released on the website of the Court.

(3.) On 08th December, 2016, this Court constituted a Committee comprising of Mr. Rahul Mehra, learned Senior Standing Counsel for Government of NCT of Delhi (as he then was); Principal Secretary - Law and Justice, Government of NCT of Delhi; Secretary Labour, Government of NCT of Delhi; Chief Labour Commissioner Central; Mr. Sanjoy Ghose, learned Additional Standing Counsel for Government of NCT of Delhi (as he then was) and Mr. Rajiv Agarwal, Advocate to formulate the procedure for the proceedings before the Recovery Officer. The aforesaid Committee deliberated upon the matter and submitted the report dated 24th March, 2017. This Court accepted the report on 27th March, 2017.