LUFTHANSA GERMAN AIRLINES Vs. SUDHIN SARKAR

JUDGEMENT

(1.) This appeal lays a challenge to the order of the learned Single Judge dtd. 17/11/2024 in W.P.(C) No. 3256/2013 and the award dtd. 31/12/2012 passed by the Central Government Industrial Tribunal, Delhi, whereby the Industrial Tribunal held that the termination of the respondents as illegal. It instead of directing reinstatement in service has granted an amount of Rs.10,00,000.00 each to the respondents, as compensation. The learned Single Judge vide order dtd. 17/11/2024, dismissed the writ petition filed by the appellant.

(2.) On 30/4/2026, it was put to Mr. Alok Bhasin, learned counsel for the appellant, as the respondent no. 1 has passed away and has been substituted by his legal representatives and the subject matter of the reference was with regard to a termination that was effected in the year 1999, whether the appellant would be ready and willing to comply with the award of the Industrial Tribunal.

(3.) On instructions, Mr. Bhasin submits that the appellant is ready and willing to comply with the award provided this Court keeps the question of law, which has arisen for consideration in the appeal, open, and also by holding that the award of the Industrial Tribunal and the judgment of this Court shall not be treated as a precedent.