NEW DELHI MUNICIPAL COUNCIL Vs. PREM SHANKAR SAXENA

JUDGEMENT

(1.) Vide the instant petition, the petitioner seeks quashing of the impugned award dated 01.04.2011 passed in ID No.78/2005 (Old ID No.99/98). Further seeks directions to quash the impugned order dated 07.06.2003, on issue No.5, passed by P.O. IT-III in ID No.99/98. Also seeks directions to quash the impugned order dated 29.03.2006, whereby the application filed by the petitioner seeking permission to lead additional evidence was dismissed.

(2.) Mr. Arun Bhardwaj, learned standing counsel appearing on behalf of the petitioner submits that earlier the learned Labour Court passed the award dated 17.01.2007 against the workman and in favour of the petitioner. Hence, the respondent workman approached this Court vide WP(C) No.4113/2008.

(3.) Further submits, vide order dated 23.03.2010, while deciding the aforementioned writ petition, this Court remanded back the case to the learned Labour Court to decide the reference afresh after taking into consideration the demand notice dated 14.05.1997, which had been proved on record as Ex. WW1/16.