DEV RAJ Vs. D.T.C.

JUDGEMENT

(1.) THE petitioner in the present writ petition has prayed for setting aside the award dated 17th August, 2004 passed by the learned Labour Court -X, Karkardooma Courts, Delhi in ID No. 462/95 in case titled as The Management of Delhi Transport I.P. Estate, New Delhi v. Its Workman Sh. Dev Raj, by virtue of which the petitioner was directed to be reinstated on being acquitted in respect of a criminal case under Section 302 IPC. However, the learned Labour Court did not grant any payment of back wages to the petitioner.

(2.) THE petitioner has contended that although he was falsely

(3.) PER contra, the learned Counsel for the respondent /Management contested this claim of the petitioner. It was urged that as the petitioner had not worked, therefore, the principle of no work no pay ought to be followed. In addition to this, the petitioner had not given any application for reinstatement or payment of back wages. This fact is also recorded in the award of the Labour Court.