RAM NARESH SINGH Vs. DELHI JAL BOARD

JUDGEMENT

(1.) THE writ petition impugns the award dated 2nd December, 2010 of the Industrial Adjudicator on the following reference:

(2.) THE Industrial Adjudicator found that the Petitioner workman was simply disengaged on completion of work and that disengagement from service does not amount to retrenchment within the meaning of Section 2(oo) of the Industrial Disputes Act, 1947 and that the Petitioner workman was not appointed on regular basis and had not performed continuous work for a period of more than 240 days in any calendar year preceding the date of his alleged termination and hence there was no question of his being terminated. Accordingly the Petitioner workman was held not entitled to any relief.

(3.) THE Respondent Delhi Jal Board (DJB) pleaded before the Industrial Adjudicator that the Petitioner workman had never worked with the Respondent DJB and there was no relationship of employer -employee; that the identity card relied upon by the Petitioner was a fake and forged document; that DJB came into existence in April, 1998 and at that time the CSE department under which the Petitioner workman was claiming to have worked, was under the MCD; that since the Respondent DJB had never engaged the Petitioner, the question of terminating his employment did not arise.