GURU TEG BAHADUR HOSPITAL Vs. SUSHIL KUMAR

JUDGEMENT

(1.) W.P.(C) No.8594/2004 has been preferred by the petitioner, a hospital run by the Government of N.C.T. of Delhi, impugning the award dated 4th February, 2004 in I.D. No.143 of 1996 of the Industrial Tribunal on the following reference:-

(2.) I may add that the award impugned in W.P.(C) No. 8594/2004 is in favour of only 22 out of the 26 sweepers who were subject matter of reference. It appears that the remaining sweepers subject matter of reference did not come forward to prove their claim and were held not entitled to any relief. Notwithstanding the same, the petitioner hospital in the present writ petition has impleaded even those sweepers as respondents who were not granted relief under the impugned award and who have also not challenged the award.

(3.) W.P.(C) No.8616/2004 has been preferred by the petitioner hospital impugning the award in I.D. No.93 of 1996 (supra) of regularization of the sweepers. The reference in the said industrial dispute was qua 26 sweepers.