Delhi High Court - Orders
Ramesh Kumar Bawalia vs Uttar Pradesh Samaj Society And Anr on 20 January, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 146/2021 & CM Nos. 14038-39 and 14041/2021
RAMESH KUMAR BAWALIA ..... Appellant
Through: Ms Meenal Duggal, Adv.
versus
UTTAR PRADESH SAMAJ SOCIETY AND ANR...... Respondents
Through: None.
Ms. Raavi Birbal, Amicus Curiae
before the learned Single Judge.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MR JUSTICE TALWANT SINGH
ORDER
% 20.01.2022 [Court hearing convened via video-conferencing on account of COVID-19]
1. Ms Meenal Duggal, who appears on behalf of the appellant, says that she would like to file written submissions in the matter. 1.1. Leave, in that behalf, is granted. 1.2. Ms Raavi Birbal, who appeared as amicus curiae before the learned single judge, and continues to act as one will also do likewise.
2. The record shows that the learned single judge has reversed the award passed by the Labour Court, whereby the order of termination passed qua the respondent was set aside and a direction was issued for his reinstatement, with back wages pegged at 80%.
3. To be noted, there is no representation on behalf of the respondent. It appears that the respondent has not been served.
LPA 146/2021 page 1 of 2 Signature Not Verified Signed By:MAMTA RANI Signing Date:24.01.2022 14:52:41
4. List the matter before the concerned Registrar on 18.02.2022, for completion of service and pleadings.
5. List the matter before Court on 26.07.2022, at the end of board in the category of 'After-Notice Miscellaneous Matters'.
RAJIV SHAKDHER, J TALWANT SINGH, J JANUARY 20, 2022 nk Click here to check corrigendum, if any LPA 146/2021 page 2 of 2 Signature Not Verified Signed By:MAMTA RANI Signing Date:24.01.2022 14:52:41