REGENT COMPUTRONICS PVT. LTD.

DELHI TRANSPORT CORPORATION Appellant

V/S

GIAN CHAND Respondents

Referred Judgements :-

MANAGEMENT OF RITZ THEATRE PRIVATE LIMITED DELHI VS. ITS WORKMEN [REFERRED TO]
KHARDAH AND COMPANY LIMITED VS. WORKMEN [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
WORKMEN OF THE MOTIPUR SUGAR FACTORY PRIVATE LIMITED VS. MOTIPUR SUGAR FACTORY PRIVATE LIMITED [REFERRED TO]
STATE BANK OF INDIA VS. R K JAIN [REFERRED TO]
DELHI CLOTH AND GENERAL MILLS COMPANY LIMITED VS. LUDH BUDH SINGH [REFERRED TO]
P G I OF M E AND RESERCH CHANDIGARH VS. RAJ KUMAR [REFERRED TO]
M P STATE ELECTRICITY BOARD VS. JARINA BEE [REFERRED TO]
MANAGEMENT OF MADURANTAKAM CO OP SUGAR MILLS LTD VS. S VISWANATHAN [REFERRED TO]
HARYANA STATE CO OP LAND DEVELOPMENT BANK VS. NEELAM [REFERRED TO]
STATE OF U P VS. SAROJ KUMAR SINHA [REFERRED TO]
MANAGEMENT OF RAM LAL ANAND COLLEGE VS. WORKMAN SH C L YADAV [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. PRATAP SINGH [REFERRED TO]
BHARAT SUGAR MILLS LIMITED VS. JAI SINGH [REFERRED TO]
SHOBHA SINHA VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) The petitioner has filed the present writ petition under Article 226 read with Article 227 of the Constitution of India, with a prayer to set aside and quash the impugned Order dated 07.03.2008 in I.D. No.224/06/96 passed by the Presiding Officer, POLC, Fast Track-XXI, Karkardooma Courts, Delhi as well as the impugned Award dated 07.02.2009 in ID No.193/08/96 and the order dated 31.07.2009 regarding correction of the said Award, both passed by the Presiding Officer, Labour Court (Central), Karkardooma, Delhi.

(2.) I have heard the learned counsels for the parties, perused the record and have also gone through the written synopsis filed by them.

(3.) The verbatim of the claim of the workman and the defence of the Management, as noticed and stated by the Labour Court in the impugned Award in ID No.193/08/96, is as under:-

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DELHI TRANSPORT CORPORATION Vs. GIAN CHAND

Referred Judgements :-

JUDGEMENT

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