S L THAKURAL Vs. DELHI CONSUMER COOP WHOLESALE

JUDGEMENT

(1.) The petitioner has filed the present petition praying for a writ in the nature of certiorari quashing the actions of the respondent in (i) not giving promotion and other consequential benefits e.g. arrears of pay and allowances, bonus etc. to the petitioner as if he was never removed from service and (ii) not paying the correct salary to the petitioner from the date of reinstatement till the date of retirement i.e. from 26.5.2000 to 30.4.2002 being illegal, arbitrary, vindictive, unjust and malafide and a writ in the nature of mandamus commanding the respondent to (i) give promotion and other consequential benefits e.g. arrears of pay and allowances, bonus etc. to the petitioner as if he was never removed from service and (ii) pay the correct salary to the petitioner from the date of reinstatement till the date of retirement i.e. from 26.5.2000 to 30.4.2002 on the ground that the services of the petitioner were wrongfully terminated by the respondent.

(2.) The petitioner earlier raised an industrial dispute, which was referred by the Government of National Capital Territory of Delhi, with the following terms of reference:

(3.) The Labour Court vide its Award dated 21.07.1995, as stated in Para 6 of the petition, held as under:-