ARIF ALI KHAN Vs. STATE OF DELHI

JUDGEMENT

(1.) RULE.

(2.) WITH the consent of the parties, matter is taken up for final disposal.

(3.) THE petitioner has filed the present writ petition challenging the award of the Labour Court on the ground that neither the petitioner has been directed for reinstatement nor he has been awarded the full back wages. Counsel for the petitioner contends that a very meagre amount of Rs. 35,000 has been awarded in his favour towards compensation. Another contention which has been raised by counsel for the petitioner is that the compensation amount of Rs. 35,000 is merely in lieu of reinstatement and not against full back wages. He further contends that the back wages alone amounted to Rs. 9,14,947. On the other hand, counsel for the respondent has drawn my attention to Para 9 of the impugned award which is the operative part whereby only an amount of Rs. 35,000 has been awarded in favour of the petitioner-workman in lieu of reinstatement and full back wages. It would be worthwhile to reproduce Para 9 of the award as under:-