Management Of M/S Directorate Of ... vs Yogender Kumar & Ors.
2014 Latest Caselaw 3646 Del

Citation : 2014 Latest Caselaw 3646 Del
Judgement Date : 11 August, 2014

Delhi High Court

Management Of M/S Directorate Of ... vs Yogender Kumar & Ors. on 11 August, 2014

Author: Suresh Kait

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* IN THE HIGH COURT OF DELHI AT NEW DELHI

                               Judgment delivered on: 11th August, 2014

+                        W.P.(C) No.4460/2013

MANAGEMENT OF M/S DIRECTORATE OF HEALTH SERVICES
DELHI                                         ..... Petitioner
           Represented by: Ms.Zubeda Begum, Standing
                           Counsel and Ms.Sana Ansari,
                           Advocate.

                         Versus

YOGENDER KUMAR & ORS.                                 ..... Respondents
            Represented by:          Ms.Neelam Tiwari and Mr. Rajiv
                                     Aggarwal, Advocates for
                                     Respondent Nos. 1 to 8.

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

W.P.(C) No.4460/2013

1. The present petition has arisen from the award dated 19.05.2010 passed by the learned Labour Court, Kakardooma Courts Delhi, in I.D. No.1217/06, whereby the reference dated 25.10.2006 made by the Appropriate Government has been adjudicated.

2. Admittedly, claim petition filed by the respondents was allowed with reinstatement vide aforesaid award dated 19.05.2010.

3. Being aggrieved, the petitioner herein challenged the same by filing W.P.(C) No. 247/2011, which was allowed by this Court vide

judgment dated 06.03.2013.

4. The issue and the facts of the present case are identical to the aforementioned writ petition as the present petition also arose from the same impugned award dated 19.05.2010.

5. Keeping in view the facts and issues raised in this case and the view taken by this Court in the judgment dated 06.03.2013 passed in W.P.(C) No. 247/2011, regarding co-workman, the petitioner is directed to pay the respondents a sum of Rs.25,000/- each within a period of four weeks from today.

6. Consequently, the petition is allowed in the aforesaid terms and the impugned award stands set aside.

CM Nos.6232-42/2014 With the disposal of the writ petition itself, all these applications have become infructuous. The same are accordingly dismissed.

SURESH KAIT (JUDGE) AUGUST 11, 2014 sb