HT MEDIA LTD. Vs. STATE

JUDGEMENT

(1.) This hearing has been done in physical Court. Hybrid mode is permitted in cases where permission is being sought from the Court.

(2.) The challenge in this writ petition is to the impugned reference dtd. 27/5/2019 passed by the Deputy Labour Commissioner, New Delhi District in F. No. 24(38)/11/WJA/DLC/NDD/2015/4073 filed by the Respondent No.2/Laxman Raut/Workman (hereinafter "Workman"?) against the management of HT Media (hereinafter "Management"?) in respect of claims of arrears of wages raised by the Workman whose details are as under:

(3.) In the earlier round of litigation between the Management and the Workman regarding the same dispute, the parties had settled their issues and a memorandum of settlement (hereinafter "settlement"?) dtd. 31/5/2016 was entered into between the Management and the Workman in respect of Workman's claim for arrears in salary. In terms of the said settlement, which was recorded before the Court vide order dtd. 3/6/2016 in WP(C) 11117/2015 & WP(C) 11123/2015 titled HT Media Limited v. Deputy Labour Commissioner & Anr. the following order was passed: