DELHI TRANSPORT CORPORATION Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) For reasons given in the application the delay is condoned. The appellant has already deposited the amount relating to the back wages. Counsel for the parties have agreed that half of the amount be paid to the workman without any security and the balance half on furnishing security for restitution. The security should be furnished to the satisfaction of the Registrar of this Court. As agreed by the learned counsel for the parties, the order regarding reinstatement of the respondent workman is stayed subject to payment of amount equal to the wages last drawn, every month by the appellant in terms of Sec. 17 (B) of the Industrial Disputes Act. With this order the appeal stands disposed of.