VIJAY SINGH Vs. D T C

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) AS per award dated August 08, 1996, the Industrial Adjudicator found appellant's service being terminated by DTC to be illegal and as a consequence directed reinstatement with back wages.

(3.) LEARNED counsel for the appellant urges that paragraph 6 of the impugned decision is being interpreted by the department to mean that upon being reinstated in service, the appellant would be entitled to be brought in the regular pay-scale with effect from June 01, 2004, notwithstanding the appellant re-joining with effect from May 26, 1998.