DEFENCE SERVICES OFFICERS INSTITUTE Vs. AJIT SINGH

JUDGEMENT

(1.) This is an application filed by the respondent/workman seeking payment of the last drawn wages/minimum wages in accordance with Section 17B of the Industrial Disputes Act (hereinafter referred to as 'Act').

(2.) Learned counsel for the respondent/applicant states that the respondent who had joined the services of the petitioner on 08.08.1985, was terminated vide order dated 23.07.2004 passed by the petitioner. The aforesaid order of termination was found to be arbitrary and was, accordingly, set aside by the learned Labour Court under the Award dated 05.10.2012, by holding that the respondents' termination was illegal and by directing the petitioner to reinstate the respondent with full backwages.

(3.) Aggrieved by the Award dated 05.10.2012, the petitioner filed the present petition wherein the present application came to be filed on 02.05.2017.