RESHMA DEVI Vs. GOCT OF NCT & ANR

JUDGEMENT

(1.) Vide the present petition, the petitioner is seeking modification in the award dated 23.03.2012, passed by the Presiding Officer Labour Court-IX, Kakardooma Courts Delhi, in I.D. No.799/2009, titled as 'Sh.Shyam Kataria Vs. M/s Shyam Fruit Co.,.

(2.) The petitioner is also seeking direction to pay full back wages at the rate of minimum wages from the date of termination of services of the deceased workman to her, i.e., wife of the deceased workman.

(3.) Admittedly, the claim petition was filed by the respondent workman before the learned Labour Court on 21.12.2009 and the award was passed on 23.03.2012.