KING AIRWAYS Vs. CAPTAIN PRITAM SINGH

JUDGEMENT

(1.) By this judgment, we propose to dispose of all the Letters Patent Appeals,[LPAs] which, with the consent of the parties, were heard together and are therefore being decided by this common judgment. LPA 141/2013, LPA142/2013 & LPA 143/2013

(2.) These three LPAs instituted under Clause 10 of the Letters Patent, assail the common Judgment dtd. 12/2/2013 rendered by the learned Single Judge of this Court in Writ Petitions (Civil) Nos. 2666/2010, 664/2010 and 3389/2010.

(3.) By way of the Impugned Judgment dtd. 12/2/2013, the learned Single Judge upheld the Orders dtd. 14/9/2009 passed by the Presiding Officer, Industrial Tribunal-cum-Labour Court No. 1, Karkardooma Courts, New Delhi[Tribunal], allowing the claims of the Respondent towards unpaid salary, incentives for extra flying hours and their pay expenses which had been withheld by the Management. LPA 618/2015