EXECUTIVE ENGINEER CPWD Vs. REGIONAL LABOUR COMMISSION CENTRAL

JUDGEMENT

(1.) THE petitioner in this writ petition seeks setting aside of impugned notice of recovery dated 08. 09. 2006 issued by the Assistant Collector Grade-II (respondent No. 4 herein) pursuant to an order dated 23. 08. 2004 passed by the cgit-cum-Labour Court-II under Section 33 (C) (2) of the Industrial Disputes Act, 1947. Vide impugned notice of recovery dated 08. 09. 2006, the petitioner has been directed to deposit an amount of Rs. 4,28,600/- with respondent No. 4 by 29. 09. 2006.

(2.) BRIEFLY stated the facts of the case are that on 20. 07. 1992, the Central government had referred the following industrial dispute to the Central government Industrial Tribunal, New Delhi for adjudication:- "whether the action of the management of CPWD, New delhi in terminating the services of Shri Sajjan Kumar w. e. f. March, 1991 is justified? If not, what relief he is entitled to?".

(3.) VIDE award dated 06. 11. 1998 passed in ID No. 66/1992, the CGIT, New Delhi passed the following award in favour of Sh. Sajjan Kumar (respondent No. 3):