NEW DELHI MUNICIPAL COUNCIL Vs. BUDH RAM

JUDGEMENT

(1.) S .N.AGGARWAL, J The NDMC, in this writ petition directed against the respondent workman, seeks quashing of Warrant of Attachment dated 05.06.2004 and 02.07.2004 in the sum of Rs. 35,762/ - issued by the Implementation Officer in execution of industrial award dated 07.01.2002 in I.D. No. 1720/1994 (Old I.D. No. 165/1992) in favour of workman.

(2.) BRIEFLY stated the facts of the case relevant for the disposal of this writ petition are that the respondent workman holds an industrial award dated 07.01.2002 in his favour which direct his reinstatement with consequential benefits. This award in favour of the respondent workman is not in dispute between the parties. The respondent workman has already been reinstated in service by the petitioner NDMC pursuant to the industrial award in his favour.

(3.) THE Warrant of Attachment dated 05.06.2004 and 02.07.2004 in the sum of Rs. 35,762/ - which is subject matter of challenge in the present writ petition represent the wages of the respondent workman for the period from 11.11.2002 till 09.12.2003.