AJAY SERVICE STATION Vs. DILBAGH SINGH

JUDGEMENT

(1.) VIDE the present petition the petitioner has assailed the award dated05.10.2010 passed by learned Industrial Tribunal, Karkardooma Courts, Delhi.

(2.) THE present petition is the second round of litigation before this Court. Earlier vide ex -parte award dated 15.01.2005 the learned Tribunal granted reinstatement with payment of full back wages in favour of the respondents/workmen.

(3.) IT is pertinent to mention here that aforesaid ex -parte award was set aside subject to cost of Rs.25,000/ - to be paid by the petitioner.