RAMNIRANJAN KEDIA TOURISM SERVICES PVT LIMITED Vs. TILAKRAJ

JUDGEMENT

(1.) THE applicants, Shri Tilak Raj, Shri A. R. Rahman, Shri Suresh chand, Shri Vijender Kumar and Shri Raj Kumar, have sought directions against the petitioner/management to pay them last drawn wages from the date of award or minimum wages prescribed by the Government of NCT, whichever is higher, under Section 17-B of Industrial Disputes Act, 1947.

(2.) THE applicants contended that an award dated 28th February, 2003 was passed in ID No. 571 of 1997 by the Labor Court IV, Karkardooma courts, holding their termination illegal and directing the petitioner to reinstate the applicants with full back wages and continuity of service.

(3.) THE award dated 28th February, 2003 has been challenged by the petitioner/management in the present petition. The operation of the award was stayed by order dated 22nd September, 2006.