$~48
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%				 			Date of Decision: 10.10.2025
+ 	W.P.(C) 3390/2021, CM APPL.63872/2025
AMBEDKHAR GANGULY STUDENT HOUSE FOR WOMEN UNIVERSITY OF DELHI & ANR.			     .....Petitioners
				Through:	Mr. Girindra Kumar Pathak, Adv.

				versus

	ANILYADAV						    .....Respondent
Through:	Mr. Anil Yadav, Respondent in person.

CORAM:
HON'BLE MS. JUSTICE TARA VITASTA GANJU
TARA VITASTA GANJU, J.: (Oral)
	
1.	The present Petition has been filed under Article 226 and 227 of the Constitution of India seeking to challenge an Award dated 27.08.2019 passed by the learned Presiding Officer Central Government Industrial Tribunal Cum Labour Court No.1, Rouse Avenue Courts Complex, New Delhi [hereinafter referred to as “Impugned Award”]. By the Impugned Award, the learned Labour Court had given a finding that the termination of the workmen was illegal and the workmen was granted a relief of a lump sum compensation of Rs. 2 lakhs.
2.	The Respondent is present in person. 
3.	The learned Counsel for the Petitioner submits that the parties have amicably settled their disputes before the Delhi High Court Mediation and Conciliation Centre by virtue of Settlement Agreement dated 23.09.2025 [hereinafter referred to as “Settlement Agreement”].
4.	The learned Counsel for the Petitioner submits that in terms of the Settlement Agreement a one-time payment in the sum of Rs. 1.5 lakhs is required to be paid to the Respondent on or before 31.10.2025. He submits that the Petitioner had already deposited a sum of Rs. 1 lakh in the Court in terms of the order passed by this Court on 16.03.2021. 
5.	The learned Counsel for the Petitioner submits that the amount deposited before this Court be released to the Respondent inclusive of up to date interest. In the event the amount is less than Rs. 1.5 lakhs, the balance amount shall be paid to the Respondent on or before 31.10.2025, in terms of the Settlement Agreement.
6.	In view of the aforegoing, the following directions are passed:
i. In the event that the amounts deposited in the Court are more than Rs. 1.5 lakhs, the amount of Rs. 1.5 lakhs shall be paid to the Respondent and the balance amount shall be released back to the Petitioner; or  
ii. In the event the amount is less than Rs. 1.5 lakhs, the balance amount shall be paid to the Respondent on or before 31.10.2025 in terms of the Settlement Agreement by way of Demand Draft.
7.	The learned Counsel for the Respondent submits that this payment is in full and final settlement of all claims the Respondent. 
8.	The parties agreed to abide by the terms of the Settlement Agreement as modified by the directions passed by this Court today.
9.	The Petition is disposed of in the aforegoing terms. All pending applications stand closed.
10.	List for compliance on 20.11.2025.

11.	The parties shall act based on the digitally signed copy of the order.

TARA VITASTA GANJU, J
OCTOBER 10, 2025/SU/sr

                         

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