REGENT COMPUTRONICS PVT. LTD.

MUNICIPAL CORPORATION OF DELHI Appellant

V/S

SUNDARI Respondents

Referred Judgements :-

MORINDA COOP SUGAR MILLS LIMITED VS. RAM KISHAN [REFERRED TO]
CENTRAL BANK OF INDIA VS. S SATYAM [REFERRED TO]
SAMISHTA DUBE VS. CITY BOARD ETAWAH [REFERRED TO]
RANGE FOREST OFFICER VS. S T HADIMANI [REFERRED TO]
KARNATAKA STATE ROAD TRANSPOART CORPO VS. S G KOTTURAPPA [REFERRED TO]
REGIONAL MANAGER S B I VS. RAKESH KUMAR TEWARI [REFERRED TO]
MUNICIPAL COUNCIL SAMRALA VS. RAJ KUMAR [REFERRED TO]
HARYANA STATE AGRICULTURAL MARKETING BOARD VS. SUBHASH CHAND [REFERRED TO]
MANAGER NOW REGIONAL DIRECTOR R B I VS. GOPINATH SHARMA [REFERRED TO]
MUNICIPAL COUNCIL SAMRALA VS. SUKHWINDER KAUR [REFERRED TO]
STATE OF RAJASTHAN VS. SARJEET SINGH [REFERRED TO]
BHOGPUR CO OP SUGAR MILLS LTD VS. HARMESH KUMAR [REFERRED TO]
B.S.N.L. VS. BHURUMAL [REFERRED TO]

JUDGEMENT

(1.) The challenge in this writ petition is to the award dated January 27, 2003 passed by the Labour Court in I.D. No. 292/95 whereby the Labour Court has directed reinstatement of the respondent in petitioner-Corporation with 50% back wages with effect from April 07, 1986 onwards.

(2.) At the outset, I may note the submission of Mr. Rajiv Aggarwal, learned counsel for the petitioner as recorded in the order dated February 14, 2014 wherein he has stated that the award of the Labour Court stands satisfied inasmuch as the petitioner has reinstated the respondent in the year 2005 and has paid back wages to her till August 12, 2003 and for the period thereafter, till reinstatement, the benefit of wages have been given to the respondent under Section 17-B of the Industrial Disputes Act, 1947 (Act, in short).

(3.) The letter of the reinstatement dated May 29, 2006 reads as under:

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MUNICIPAL CORPORATION OF DELHI Vs. SUNDARI

Referred Judgements :-

JUDGEMENT

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