SHRI AFISAR SINGH YADAV Vs. DELHI TRANSCO LTD.

JUDGEMENT

(1.) CALLING in question the legal propriety of the order dated 21.1.2010 passed by the learned Single Judge in W.P.(C) No. 22553/2005 the present intra -Court appeal has been preferred.

(2.) SHORN of unnecessary details the facts which are essential to be stated for adjudication of this appeal are that the Appellant - workman was appointed as a daily wager in the erstwhile Delhi Vidyut Board on 7.9.1992 and worked on the said basis upto 30.4.1995. His services were terminated on 30.4.1995 by the Board. Being dissatisfied with the order of the termination, the Appellant raised an industrial dispute and eventually the matter was referred to the Labour Court. The Labour Court by the award dated 25.9.2004 came to hold that he was not entitled for regularization. However, the Labour Court directed if the Appellant applies for serving as a daily wager employee in writing, he should be given priority for working in daily wager capacity. The Appellant inspite of filing an application to be engaged as a daily wager, challenged the award by way of the writ petition.

(3.) IN view of the aforesaid, we do not find any error in the order of the learned Single Judge and accordingly the same stands dismissed without any order as to costs.