TIGER FORCE SECURITY SERVICES Vs. UMENDER KUMAR

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) The present petition challenges the impugned order dtd. 19/1/2019 in ID No. 7732/2016 titled Umender Kumar v. M/s Tiger Force Security Services passed by the ld. PO, Labour Court-V, Dwarka Courts/Delhi (hereinafter "Labour Court"). Vide the impugned order, Respondent/Workman (hereinafter "Workman") was granted reinstatement with full backwages along with continuity of service and consequential benefits. The impugned award being an ex parte award has been challenged before this Court.

(3.) Vide order dtd. 20/11/2019, this Court had granted interim stay on the impugned award subject to deposit of 50% of the awarded amount. Pursuant thereto, the Petitioner/Management (hereinafter "Management") has deposited a sum of Rs.4,89,420.00 which has been kept in an FDR. The same is lying in the account of the Registrar General.