DELHI JAL BOARD Vs. TEJPAL SINGH

JUDGEMENT

(1.) The Petitioner is aggrieved by an Award dated 26th February, 2002 directing reinstatement of the Respondent workman with 70% of the back wages with effect from 1st June, 1992.

(2.) On 11th September, 2003 notice was issued limited to the question of payment of back wages since it was found that there was no error in ordering reinstatement of the Respondent workman.

(3.) The Respondent workman has filed a counter affidavit in which it has been stated that a sum of about Rs. 2,15,000/- has been recovered as back wages from 1st June, 1992 to 31st January, 2003. Back wages for the period from 1st February, 2003 to 30th June, 2003 amounting to Rs. 16,040 based on 100% wages has still to be paid.