DELHI CANTONMENT BOARD Vs. SH. BALWAN SINGH

JUDGEMENT

(1.) THE petition impugns the award dated 4th March, 2005 of the Industrial Tribunal on the following reference:

(2.) THE Respondent workman was employed with the Petitioner as a Malaria Mazdoor since 3rd January, 1985 and was confirmed to the said post on 18th December, 1987. The Respondent workman vide letter dated 1st January, 1997 intimated to the Petitioner that he wanted to contest the election for the post of Member of the Petitioner Board and hence requested the Petitioner to accept his resignation from his post w.e.f. 3rd April, 1997; the Respondent workman vide the said letter also sought permission of the Petitioner to contest the election.

(3.) THE Respondent workman on 9th January, 1997 submitted another letter to the Petitioner intimating that owing to changed circumstances, he did not want to resign and sought to take back the resignation and also requested the Petitioner to take him back on duty.