MUNNA LAL Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) In this intra court appeal filed by Mr. Munna Lal, the Appellant-workman, the challenge is to the order dated 6th November, 2009 dismissing the W.P.(C) No. 12962/2009 upholding the award dated 14th May, 2007 passed by the Industrial Adjudicator.

(2.) Vide reference dated 22nd July, 2003, the following reference was made to the Industrial Adjudicator:

(3.) Before the Industrial Adjudicator it was submitted that the Appellant had worked as a Security Guard from 13th September, 1991 to 13th May, 1992 and as a Peon with effect from 15th June, 1992 till mid of 1995. Counsel for the Appellant before the Industrial Adjudicator had submitted that the Appellant had worked for 240 days in the year 1992, though he had not worked for 240 days in the immediate preceding year before termination. This, contention, however was rejected by the Labour Court with the following reasoning: