Delhi High Court - Orders
Vishal vs The Management Of Ashok Hotel on 30 November, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DEVANSHU
JOSHI
Signing Date:02.12.2021 17:46:15
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13549/2021
VISHAL ..... Petitioner
Through: Mr. A.P. Dhamija & Ms. Tanya
Sharma, Advocates (M-9810633614)
versus
THE MANAGEMENT OF ASHOK HOTEL ..... Respondent
Through: Mr. Deepak Biswas & Ms. Varsha
Agarwal, Advocates for ITDC.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 30.11.2021
1. This hearing has been done in physical Court. Hybrid mode is permitted in cases where permission is being sought from the Court. CM APPL. 42758/2021 (for exemption)
2. Allowed, subject to all just exceptions. Application is disposed of. W.P.(C) 13549/2021 & CM APPL. 42758/2021
3. The present petition challenges the impugned award dated 20th December, 2019 passed by the Labour Court, in ID No.75/2014 titled Sh. Vishal v. Management of Ashoka Hotel, by which lump sum compensation of Rs.1 lakh has been awarded to the Petitioner. The challenge is to the fact that after the Petitioner's termination in March, 2013 was held to be illegal, the Workman ought to have been reinstated on the same post and mere grant of compensation would be contrary to law.
4. Issue notice.
5. Mr. Deepak Biswas, ld. Counsel, accepts notice.
6. Let lower court record in ID No.75/2014 titled Sh. Vishal v.
Digitally Signed By:DEVANSHU JOSHI Signing Date:02.12.2021 17:46:15 Management of Ashoka Hotel, be requisitioned from the Court of Ld. CGIT cum Labour Court-II, New Delhi for the next date.
7. Let the counter affidavit be filed within six weeks. Rejoinder be filed within four weeks thereafter.
8. List before the Registrar for completion of pleadings on 27th January, 2022.
9. List before the Court on 28th February, 2022.
PRATHIBA M. SINGH, J NOVEMBER 30, 2021 Rahul/MS