LAWS(P&H)-2019-9-261

CAPARO MARUTI LTD. Vs. P.O. INDUSTRIAL TRIBUNAL

Decided On September 30, 2019
Caparo Maruti Ltd. Appellant
V/S
P.O. Industrial Tribunal Respondents

JUDGEMENT

(1.) For the reasons stated in CM-1615-LPA-2016 in LPA-793- 2016 and CM-1617-LPA-2016 in LPA-794-2016, the delay of 36 days in filing the appeals is condoned.

(2.) This judgment shall dispose of two Letters Patent Appeals bearing LPA No.793 of 2016 and LPA No.794 of 2016 as common questions of law and fact are involved For facility of reference, facts are being taken from LPA No.793 of 2016.

(3.) This Letters Patent Appeal has been filed against the judgment dated 29.02.2016 of the learned Single Judge, whereby, CWP No.59 of 2014 titled as Ajmer Singh vs. Presiding Officer, Industrial Tribunal-I, Gurgaon and another, filed by respondent No.2 has been allowed, the award dated 18.09.2013 of the Labour Court has been modified and respondent No.2 has been held entitled for reinstatement with all consequential benefits but without back wages.