DELHI TRANSPORT CORPORATION Vs. RAMESH CHAND

JUDGEMENT

(1.) All these appeals raise a common question of law, which is quite important as this issue keeps recurring. The issue is:

(2.) For the sake of convenience, we take note of facts in LPA 89 of 2012.

(3.) In this case, Award dated 12.8.2005 was passed by the Industrial Tribunal-II granting reinstatement in service with full back wages, continuity of service and consequential benefits to the workman. Challenging this Award, the DTC has filed Writ Petition (C) 16788/2006. During the pendency of this writ petition the workman filed application under Section 17B of the Act in which orders dated 13.8.2010 were passed allowing that application and directing the DTC to pay to the workman the last drawn wages/minimum wages, whichever is higher on or before 10 th of every month. The DTC was directed to pay the arrears of wages to the workman from the date of passing of the Award up to the date of disposal of the application under Section 17B of the Act, within four weeks.