BHARAT COKING COAL LIMITED Vs. CHHOTU RAM MAHTO

JUDGEMENT

(1.) The order dtd. 25/1/2017 passed in WP(S) No. 1323 of 2009 is under challenge on the ground that the memorandum of settlement signed by the employer and employee would be binding on both the parties and the employee is therefore not entitled for back wages.

(2.) The learned writ Court has held as under:

(3.) BCCL has filed IA No. 728 of 2018 to bring on record the relevant documents annexing the complete records produced in WP(S) No. 1323 of 2009.