NAGAR COUNCIL RAJPURA Vs. TAJINDER SINGH

JUDGEMENT

(1.) Delay Condoned. Leave Granted.

(2.) The Claim Of The Workmen, Inter Alia, Is Based On A Decision Of This Court In Municipal Employees Union V. State Of Punjab. Para 19 Of The Said Decision Reads As Under: (Scc P. 438)

(3.) An Application Under Section 33-C(2) Would Be Maintainable If The Workman Has A Legal Right In Relation To His Claim. They Will Have To Establish The Same. In Such A Proceeding, Undisputedly The Appellants Shall Be Entitled To Raise All Contentions Before The Industrial Court. We, Therefore, Do Not Find Any Merit In These Appeals.