DELHI TRANSPORT CORPORATION Vs. VINOD KUMAR

JUDGEMENT

(1.) Cav 868/2018

(2.) The petitioner assailed the said award, before this Court, by way of WP (C) 11691/2005, which was dismissed by order dated 15th February, 2010.

(3.) Pursuant thereto, the petitioner reinstated the respondent in service on 21st November, 2010, i.e., nearly six years after the award of the Labour Court.