DTC Vs. MURTI DEVI

JUDGEMENT

(1.) Counsel for the respondent states that he does not wish to file any counter affidavit in WP (C) No.512/2006 and that the stand taken by the respondent/ workman in WP (C) No.15220/2004 filed by him, may be adopted for the purposes of deciding the present writ petition. Permission is granted.

(2.) RULE.

(3.) With the consent of the parties, both the matters are being heard and disposed of finally. WP(C) No.512/2006 has been filed by the DTC against the award dated 14.1.2003 passed by the Industrial Tribunal in I.D. No.157/1999 and WP(C) No.15220/2004 has been filed by the workman for implementation of the award.