ROOP SINGH Vs. GOVT OF NCT DELHI

JUDGEMENT

(1.) THE present petition is directed against the Award dated 7th December, 2006 in I. D. 1072/2006 whereby the Industrial Adjudicator awarded compensation of Rs. 25,000/- (rupees twenty five thousand) to the petitioner (workman) in lieu of reinstatement, back wages and continuity of services.

(2.) THE petitioner prays for reinstatement with continuity of service and full back-wages or alternatively for a direction to Respondent No. 2 (Management)to pay an enhanced amount of compensation.

(3.) BRIEFLY adumbrated, the facts as are relevant for the adjudication of the present writ petition, are that the workman was in the employ of the management since 25th January, 1986, as a store-keeper and his last drawn wages were Rs. 3070/- (rupees three thousand and seventy) per month.