NORTH DELHI MUNICIPAL CORPORATION Vs. SATISH

JUDGEMENT

(1.) CM APPL. No. 28976/2020

(2.) To be noted, the petitioner-corporation has assailed the award dated 17.10.2019, passed by the concerned labour court, whereby, the labour court has directed the petitioner-corporation to reinstate the respondent/workman, and grant him continuity of service, full back wages, and all consequential benefits.

(3.) That being said, this is an aspect which I would examine, in greater detail, when the writ petition is, finally, adjudicated upon. At this juncture, all that I am required to examine is the viability of the application filed by the respondent/workman under Section 17B of the I.D. Act.