SH SUDHI RAM Vs. D N REHANI

JUDGEMENT

(1.) The petitioner has impugned the award dated 14th November, 2005 not granting the back wages while granting reinstatement and granting litigation expenses of Rs.20,000/-.

(2.) That a reference dated 6th March, 1991 in the following terms was made:-

(3.) The services of the petitioner were terminated on 7th July, 1990. On the reference being made the claim was filed by the petitioner and in the reply dated 10th November, 1992 to the claim, a copy of which is produced by the petitioner, it was contended by the management to direct the petitioner to report for duty immediately without causing any further delay.