Delhi High Court - Orders
Narender Bahadur Singh vs Management Of Corporation Bank & Anr on 17 September, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2292/2015
NARENDER BAHADUR SINGH ..... Petitioner
Through: Ms. Aayushi Jain, Advocate.
versus
MANAGEMENT OF CORPORATION BANK & ANR
..... Respondents
Through: Mr. Rajat Arora with Mr. Niraj
Kumar, Advocates.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 17.09.2021
1. This hearing has been done through video conferencing. CM APPL. 32135/2021(for early hearing) in W.P.(C) 2292/2015
2. This is an application for early hearing filed by the Petitioner/Workman. Ms. Aayushi Jain, ld. counsel for Petitioner submits that the Petitioner was working as a driver and his services were illegally terminated on 13th July, 2006. Vide the impugned Award dated 5th May, 2014, the Labour Court merely awarded compensation of Rs.50,000/- instead of reinstatement with full back wages along with all consequential benefits. She submits that the Petitioner is in dire financial need and the family of the Petitioner is also suffering due to the Covid-19 pandemic.
3. Early hearing is not objected to and the same is allowed. Application is disposed of.
4. Mr. Rajat Arora, ld. Counsel for Respondent/Bank may also seek instructions as to the possibility of the Petitioner being re-engaged as a Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:18.09.2021 16:36 driver, even through a contractor. The same would be without prejudice to the rights and contentions of both parties.
5. List for directions on 4th October, 2021 in the supplementary list. On the said date, upon the ld. Counsel for Respondent/Bank communicates his instructions, further directions for hearing, if required, would be issued.
PRATHIBA M. SINGH, J.
SEPTEMBER 17, 2021 dj/ad Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:18.09.2021 16:36