JAGDISH NARAIN Vs. BSES RAJDHANI POWER LTD

JUDGEMENT

(1.) The present petition shows the plight of an employee who after his honest service for 33 years and 2 months has been forced to knock the doors of the Court because the original employer and the successor in interest employer are refusing to give the Petitioner due benefits flowing from service of 33 years and 2 months.

(2.) The facts of the case are that the Petitioner joined service with department of Overseas Communication Services (Ministry of Communication) on 16.11.1971. The Petitioner through proper channel then applied for transfer to Delhi Electric Supply Undertaking (DESU). On this application of the Petitioner filed through proper channel, the Petitioner was allowed to join DESU and which he did on 16.11.1977. It is not in issue that the Petitioner applied through the proper channel and through proper channel was relieved from the Ministry of Communication and was employed with DESU. This is clear from the letter dated 2.5.2001 annexed by the Respondent No. 1 with its counter and para 1 whereof clearly states that it is through the proper channel that the Petitioner applied for and joined DESU. Since the contents of this letter dated 2.5.2001 are relevant, the same are reproduced hereunder:

(3.) Shri Narain was a member of GPF.