DELHI TRANSPORT CORPORATION Vs. NAND KISHORE

JUDGEMENT

(1.) THIS writ petition filed by Delhi Transport Corporation (the petitioner herein) is directed against an award dated 28. 11. 2005 passed by Mr. O. P. Saini, polc VII, Delhi directing reinstatement of the workman (the respondent herein)with 75% back wages.

(2.) DURING the pendency of the present writ petition, the respondent/workman has been permitted to join duties with the petitioner corporation w. e. f. 23. 02. 2004 without prejudice to the rights and contentions of the parties. He was permitted to join duties with the petitioner corporation pursuant to an order under Section 17-B passed by this Court.

(3.) ARGUMENTS in the main petition have been heard today.