DELHI TRANSPORT CORPORATION Vs. SATNARAIN

JUDGEMENT

(1.) Vide the present writ petition, the petitioner impugns the order dated 3rd Jan., 2017 passed by the learned Labour Court in LCA No.923/16, directing the petitioner/DTC to pay a sum of Rs.10,34,568.00 to the respondent/claimant within a month on account of wages from 6th Sept., 2010 to 12th Dec., 2014, along with interest at the rate of 6% per annum on the said amount from 5th Oct., 2016.

(2.) The necessary facts as emerge from the record are that the respondent who was working as a Conductor in the DTC, was issued a charge-sheet on 12th May, 1995 alleging that on 30.04.1995, he had failed to deposit the wage bill for the cash received by him. The respondent was thereafter removed from service vide order dated 9th Feb., 1996, based on the findings of a domestic inquiry held against him. Upon the respondent raising an industrial dispute, a reference was made to the learned Labour Court regarding the validity of the respondent's termination. The learned Labour Court, after considering the material produced on record, passed an Award dated 1st July, 2010 directing reinstatement of the respondent with continuity of service and all other consequential benefits, excluding back wages along with a sum of Rs.25,000.00 by way of litigation expenses.

(3.) The aforesaid Award, which was published on 6th Sept. 2010, came to be challenged by the petitioner/DTC by way of WP (C) No.3633/2011 before this Court. Vide its order dated 25th Nov., 2011, this Court, while issuing notice to the respondent, granted time to the petitioner to seek appropriate instructions from its Chairman as to whether the petitioner was really interested in pursuing the writ petition. The Court had, in the interregnum, also stayed the operation of the Award.