HEADQUARTERS DELHI AREA PRINTING PRESS Vs. GOPAL SINGH

JUDGEMENT

(1.) The present Letters Patent Appeal filed belatedly challenges an order dated 15.12.2017 passed by a learned Single Judge in Writ Petition (Civil) No. 4223/2015 titled as "Headquarters Delhi Area Printing Press vs. Gopal Singh"(hereinafter referred to as the "subject writ petition").

(2.) The subject writ petition which is pending adjudication assails an award dated 17.11.2014 passed by the learned Industrial Adjudicator in ID No. 27/2008, whereby the respondent was inter alia granted the relief of reinstatement with back wages from 012006.

(3.) Before adverting to the solitary contention made on behalf of the appellant, it would be profitable to extract the impugned order in its entirety. The same reads as follows:-