Delhi High Court - Orders
Suresh Kumar vs Union Of India & Ors on 14 February, 2022
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed
By:DEVANSHU JOSHI
Signing Date:16.02.2022
05:55:50
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2793/2022
SURESH KUMAR ..... Petitioner
Through: Mr. Varinder Kumar Sharma & Mr.
Shantanu Sharma, Advocates.
(M:9810101807)
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Ms. Talish Ray, Advocate for UOI.
Mr. Rizwan, Advocate for GNCTD.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 14.02.2022
1. This hearing has been done through video conferencing.
2. Issue notice to Ms. Avnish Ahlawat, ld. Standing Counsel for the Respondent No.2/DTC, with a direction to take instructions as to whether the payment has been made to the Petitioner/Workman in compliance of award dated 22nd October, 1996 in ID No. 468/1991 titled The Workman Shri Suresh Kumar v. The Management of M/s Delhi Transport Corporation passed by the Labour Court-VII, Tis Hazari, Delhi. The said award reads as under:
"15. In the light of above discussion it is held that it is proved that the service of the workman Suresh Kumar have been dispensed with illegal but it is not proved unjustifiable by the management and the management is directed to pay a lump sum compensation of Rs. 25,000/- (Twenty Five Thousand Only) to workman"
3. It is pertinent to mention here that a petition filed by the Workman Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:16.02.2022 05:55:50 before this Court in WP(C) 3345/1997 titled Suresh Kumar v. Union of India, challenging the award passed by the Labour Court, was dismissed vide order dated 20th July 2011. Against the said order, an LPA bearing no. 554/2012 titled Suresh Kumar v. Union of India preferred by the Workman was dismissed by a Division Bench of this Court vide order dated 06th August 2012. Finally, in SLP(C). 9575/2013 titled Suresh Kumar v. Union of India the Supreme Court dismissed the challenge, vide order dated 06th January 2014.
4. Mr. Rizwan, ld. Counsel accepts notice on behalf of GNCTD. Let a status report be filed by both the GNCTD as also the DTC as to the status of payment of the amount awarded by the Labour Court vide order dated 22 nd October, 1996.
5. It is made clear that if the position of the Respondents is that the said amount is still not paid, the same shall be paid within four weeks, failing which, interest would be liable to be directed to be paid to the Petitioner/Workman.
6. List on 4th May, 2022.
PRATHIBA M. SINGH, J.
FEBRUARY 14, 2022 dj/sk