DUGGAR FIBER PRIVATE LIMITED Vs. BENGALI MAJHI

JUDGEMENT

(1.) With the consent of the counsel for both the parties, the Order dated 25th April, 2003 which recorded a wrong date of 21st August, 2000 is recalled and CM 10632/02 which was disposed of vide Order dated 25th April, 2003 is taken up afresh today.

(2.) The question which is now required to be adjudicated in this application is whether the back wages under Section 17-B of the Act are payable from the date of the award.

(3.) The learned counsel for the petitioner has relied upon an Order of this Court dated 24th May, 2002, passed by Hon'ble Mr. Justice Manmohan Sarin in CM 5766/2002 in CW4948/2001 entitled as "Delhi Transport Corporation Vs Subhash Chander Mehta & Others. The relevant portion of the aforesaid Order dated 24th May, 2002 reads as follows: