Delhi High Court - Orders
Ranbir Singh vs Delhi Transport Corporation on 13 March, 2020
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 648/2020
RANBIR SINGH ..... Petitioner
Through: Mr. Atul T.N., Mr. Manoj Nagar and
Mr. Devendra Verma, Advocates.
versus
DELHI TRANSPORT CORPORATION ..... Respondent
Through: Ms. Aditi Gupta, Advocate.
(M:9811046710)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 13.03.2020 Ld. counsel for the Respondent has produced the calculation and according to her, the benefits in ACP & MACP have been given as also the 50% back wages have been paid to the Petitioner. Let the Petitioner make his submissions after perusing the calculations on the next date. It is submitted that there are certain typographical errors in the order dated 17th January, 2020. Accordingly, paragraph 4 shall read as under:
"Ld. counsel for the Petitioner submits that Respondent is still to release 50% of the wages for the period between 16th July, 2003 to 14th July, 2016."
The computation be placed on record by the ld. counsel for the DTC.
List on 31st August, 2020.
PRATHIBA M. SINGH, J.
MARCH 13, 2020 dj