DELHI TRANSPORT CORPORATION Vs. BRAHAM PRAKASH

JUDGEMENT

(1.) Caveat No.588 of 2017.

(2.) The admitted facts as noticed by the Tribunal are that the Respondent (applicant before the Tribunal) was an Electrician Grade-I in the Petitioner-corporation and had been dismissed from service on 29.07.199 The Respondent, aggrieved by his dismissal from service, had raised an industrial dispute wherein the Labour Court had vide its Award dated 18.08.2011 directed his reinstatement in service.

(3.) It is also admitted that pursuant to the Labour Court's Award the Respondent was reinstated in service vide order dated 01.12.2011. The Petitioner-corporation had thereafter challenged the said order before the Single Judge and thereafter filed an LPA before a Division Bench and both the writ petition and LPA of the Petitioner stood dismissed.