2013 (3) ADR 404 ::(2013) 1 CurLR 687 ::(2013) 138 FacLR 950 ::(2013) 2 Lab LN 629

Delhi High Court

Hon'ble Judge(s): Ms. Mukta Gupta , J

( A ) Industrial Disputes Act (14 of 1947) S. 38 — Industrial Disputes (Central) Rules (1957), R. 28 — Modification of award — Validity — Award of compensation-in-lieu of reinstatement in favour of workman — Application for modification of award by workman — Order of Trial Court modifying terms of original award and passing fresh judicial order after beyond scope of R. 28 of Rules — Power of rectification of clelical or arithmetic errors or accidental slips does not empowers Trial Court to have a relook over matter and to pass another order. Civil P. C. (5 of 1908) S. 152. AIR 2001 SC 1084 (Rel. on) (Paras13)