DELHI DEVELOPMENT AUTHORITY Vs. DAYA RAM

JUDGEMENT

(1.) The present petition is directed against the order dated 07.01.2014 passed by Deputy Labour Commissioner (South District) whereby the petitioner has been directed to pay a sum of Rs.16,57,053/-.

(2.) Undisputedly the impugned order was passed in pursuance to award dated 10.01.1995 whereby the learned Tribunal reinstated the respondent/workman in service with full back wages.

(3.) Being aggrieved, the petitioner challenged the aforenoted award vide W.P.(C) No.406/1996, which was dismissed in default vide order dated 11.11.2002. The said petition has not been restored till dated, thus the order dated 11.11.2002 has attained finality.