SHYAM NARAIN Vs. ASHWANI PLASTICS

JUDGEMENT

(1.) THIS writ petition filed by the workman (petitioner herein) is directed against an award dated 11. 12. 2007 passed by Mr. N. K. Kaushik, Presiding officer, Labour Court-VI, Delhi by which an amount of Rs. 60,000/- has been awarded to the petitioner as compensation in lieu of his claim for reinstatement and back wages.

(2.) MR. V. K. Kalra accepts notice of this petition on behalf of the management/respondent.

(3.) HEARD.