NARESH KUMAR Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) It is stated that Hon'ble Mr.Justice J.M.Malik has decided WP(C) 15176/06 (Ram Kishan Vs. DTC) on 16.10.2006, which is similar to this case. The petitioner was Assistant Fitter with the respondent. His services were terminated on 11.7.1988. The petitioner raised an industrial dispute. The Award of the Industrial Court was announced on 17.4.2001 by which the petitioner was granted reinstatement with 50% of back wages. The Award was challenged in the High Court, but the writ petition was dismissed on 9.10.2001. The WA was disposed of on 30.5.2006, with the following order:-

(2.) This appeal was got adjourned at the behest of the appellant on the ground that the matter for deemed resignation was pending before the Hon'ble Supreme Court. We find from the order of the Hon'ble Supreme Court in C.A. No.7110- 7111/04 dated 25th April, 2006 that in a similar case, the reinstatement was ordered without any claim for back wages. The relevant portion of the order of the Hon'ble Supreme Court reads as follows:-

(3.) In view of the above order, no orders are required to be passed in this appeal, it stands disposed of accordingly."