REGENT COMPUTRONICS PVT. LTD.

DELHI TRANSPORT CORPORATION Appellant

V/S

INDERJIT SINGH Respondents

Referred Judgements :-

TOWN MUNICIPAL COUNCIL,ATHANI V/S PRESIDING OFFICER,LABOUR COURT,HUBLI [REFERRED]
SANJIT ROY V/S STATE OF RAJASTHAN [REFERRED]
RAJINDER KUMAR KINDRA V/S DELHI ADMINISTRATION [REFERRED]
DENA BANK V/S KIRITIKUMAR T PATEL [REFERRED]
SARAIAH V/S EXECUTIVE ENGINEER,PANCHAYAT RAJ DEPARTMENT [REFERRED]
TAJ SERVICES LIMITED V/S INDUSTRIAL TRIBUNAL-I [REFERRED]
ANIL JAIN V/S JAGDISH CHANDER [REFERRED]
V O CORPORATION LIMITED V/S HINDUSTAN VEG OILS CORPORATION LIMITED [REFERRED]
DELHI TRANSPORT CORPORATION V/S PRESIDING OFFICER,LABOUR COURT NO-1,DELHI [REFERRED]
INDRA PERFUMERY CO THR SUDERSHAB OBEROI V/S PRESIDING OFFICER [REFERRED]
REGIONAL AUTHORITY DENA BANK VS. GHANSHYAM [REFERRED]
HINDUSTAN CARBIDE PRIVATE LIMITED VS. GOVT OF NCT OF DELHI [REFERRED]
BIRDHI CHAND NAUNAG RAM JAIN VS. P O LABOUR COURT NO IV [REFERRED]

JUDGEMENT

(1.) This is an application by the respondent/applicant under Section 17B of the Industrial Dispute Act, 1947 seeking direction to the petitioner/non-applicant to pay last drawn wages from 25th March, 2003 when the application of the petitioner for approval was dismissed.

(2.) The brief facts preceding this application are that the respondent/ workman was working as a conductor under the petitioner. His services were terminated by the petitioner after enquiry by order dated 5th January, 1994. A previous industrial reference concerning workman was pending, therefore, the petitioner filed an approval application bearing O.P No. 172 of 1994 before the Industrial Tribunal II under Section 33 (2) (b) of the Industrial Disputes Act, 1947.

(3.) The application of the petitioner was dismissed by order dated 25th March, 2003 against which the present writ petition has been filed. The operation of the impugned award was stayed by this Court by order dated 30th September, 2004.

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DELHI TRANSPORT CORPORATION Vs. INDERJIT SINGH

Referred Judgements :-

JUDGEMENT

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