D.T.C. Vs. VIJAY KUMAR

JUDGEMENT

(1.) Impugned Award of 24th October, 2007 directs reinstatement of respondent-workman with continuity of service and full back wages.

(2.) The challenge to impugned Award is on the legality of grant of full back wages. Petitioner's counsel relies upon Supreme Court's decision in General Manager, Haryana Roadways Vs. Rudhan Singh (2005) 5 SCC 591 to submit that no back wages are to be paid to respondent-workman.

(3.) Respondent's counsel submits that respondent had worked for about six years and was in regular employment and so, payment of back wages to respondent- workman is justified.