SANJEEV KUMAR Vs. SUB DIVISIONAL MAGISTRATE DWARKA

JUDGEMENT

(1.) The petitioner vide the present petition under Article 226 of the Constitution of India, seeks the following reliefs:

(2.) The petitioner-workman was employed with the respondent no. 2, i.e., the Controller General of Patent and Design Trade Marks. The management terminated services of the petitioner without giving one month notice or pay in lieu thereof and retrenchment compensation.

(3.) Thereafter, an industrial dispute was raised by the petitioner and the claim was adjudicated in favour of the petitioner workman vide award dated 1 st April, 2014 in I.D. No. 105/2012 by learned Presiding Officer Central Government Industrial Tribunal No. I, Karkardooma Courts Complex, Delhi. As per the said award, the respondent management was directed to reinstate the petitioner and further held the petitioner to be entitled to 40% of his last drawn wages as back wages for the period of interregnum.