KRISHAN CHANDER Vs. MCD

JUDGEMENT

(1.) Vide the present petition, petitioner seeks quashing and setting aside of the order dated 18.02.2011 and further direct the respondent / MCD to pay Rs.4,64,300/- as death-cum-retirement benefits with interest @ 18% per annum to the petitioner.

(2.) The brief facts of the case are that Sh. Ram Chander, father of the petitioner joined on 19.09.1986 in the Horticulture Department of the respondent / MCD as a tanker driver. The services of the father of the petitioner were terminated on 27.11.1988. Being aggrieved, he raised an industrial dispute in ID No. 125/1990, which was decided by the Labour Court (V), Delhi, vide award dated 25.11.1995 holding therein that the termination of the petitioner was illegal and unjustified and accordingly directed the respondent / MCD to reinstate the father of the petitioner with continuity in service and with full back wages.

(3.) Accordingly, he sent a demand notice dated 03.01.1997 calling upon the respondent / MCD to implement the said award by reinstating him with continuity of service and by paying full back wages from the date of his illegal termination till the date of his reinstatement. And he submitted his joining report on 27.01.2000, which was duly received by the respondent / MCD.