Delhi High Court - Orders
Mcd vs Harish Chander on 8 February, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13765/2006 & CM No.26110/2020
MCD .....Petitioner
Through : Ms. Saroj Bidawat, Adv.
versus
HARISH CHANDER .....Respondent
Through : Ms. Meghna De, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 08.02.2021 [Court hearing convened via video-conferencing on account of COVID-19]
1. Ms. Saroj Bidawat, who appears on behalf of the petitioner- corporation, informs me that pursuant to the last order dated 03.12.2020; a calculation-sheet has been filed.
1.1 Unfortunately, the calculation-sheet is not on record, although, Ms. Meghna De, who appears on behalf of the respondent-workman, has been furnished a copy of the same.
1.2 Ms. De says that the figures worked out in the calculation-sheet, are not correct.
2. Given the aforesaid submission, liberty is given to Ms. De to place her response on record by way of an affidavit. The said affidavit will be filed within one week from today. A copy of the same will be furnished to Ms. Bidawat.
W.P.(C) 13765/2006 page 1 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:10.02.2021 02:29:31
3. Furthermore, Ms. De points out that since October 2020, nothing has been paid to respondent-workman towards remuneration under Section 17B of the Industrial Disputes Act, 1947 (in short „I.D. Act‟).
4. Ms. Bidawat says that she needs to confirm this aspect of the matter. If this aspect is right, then, the petitioner-corporation will pay the arrears of remuneration payable, to the respondent-workman, under Section 17B of the I.D. Act, within one week from today.
4.1 The petitioner-corporation will also commence payment of remuneration, for the moment, at the rate at which, according to it, the same is payable to the respondent-workman under Section 17B of the I.D. Act.
5. Needless to add, the respondent-workman will be free to place before the Court, the relevant details, with regard to what ought to be, according to him, the correct rate for payment of remuneration to him under Section 17B of the I.D. Act.
6. List the matter on 19.03.2021.
RAJIV SHAKDHER, J
FEBRUARY 8, 2021
aj
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W.P.(C) 13765/2006 page 2 of 2
Signature Not Verified
Digitally Signed
By:VIPIN KUMAR RAI
Signing Date:10.02.2021
02:29:31