DELHI TRANSPORT CORPORATION Vs. ROHTASH SINGH

JUDGEMENT

(1.) This is an application by the respondent applicant under Section 17-B of the Industrial Disputes Act, 1947. The applicant has contended that by award dated 11th March, 2004 the respondent was directed to be reinstated with continuity in service along with 25% back wages.

(2.) The plea of the respondent applicant is that he is out of job since his removal from service on 5th May, 1989 and he has not been employed in any establishment ever since. He has pleaded that he has five daughters and no means of livelihood. The applicant has also contended that he fulfills the requirement under Section 17-B to get direction to the petitioner to pay wages at Rs.3000/- per month and at present at Rs.10,000/- per month which a conductor with Delhi Transport Corporation is receiving.

(3.) The application is supported by the affidavit of the respondent deposing categorically that he has been out of job since his removal from service on 5th May, 1989 and even from the date of the award 11th March, 2004 and he has not been employed in any establishment ever since.