Delhi High Court - Orders
M/S. Tops Security Ltd vs Tops Detective & Security Services Lt.D ... on 19 February, 2019
Author: Rekha Palli
Bench: Rekha Palli
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM APPL. 20397/2016 (stay) in W.P.(C) 4887/2016
M/S. TOPS SECURITY LTD. ..... Petitioner
Through Mr.K.C.Dubey, Adv.
versus
TOPS DETECTIVE & SECURITY SERVICES LT.D
KARAMCHARI UNION ..... Respondent
Through Mr.Ashwani K. Shakuja, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 19.02.2019
1. Vide the present petition, under Article 226 of the Constitution of India, the petitioner/management impugns the award dated 02.04.2014 passed in I.D. No 212/10/08 by Karkardooma Courts, Delhi.
2. At the outset, Mr.K.C.Dubey, learned counsel for the petitioner states that under the award, the learned Labour Court has directed the petitioner to pay the uniform allowance of Rs.5,000/- per annum, washing allowance of Rs.300/- per month as also minimum wages to the workmen. He states that since the petitioner is not disputing its liability to pay the minimum wages as also the washing allowance to the workmen, the present writ petition is confined only to the question of the entitlement of the workmen for uniform allowance.
3. At request, list on 20.02.2019 for further arguments.
FEBRUARY 19, 2019/sr REKHA PALLI, J