BHIKU RAM Vs. M C D

JUDGEMENT

(1.) THE present writ-petition has been filed by the widow of late Shri Bhiku Ram who was working as a Mason with the respondent since the year 1984. Shri Bhiku Ram had raised an industrial dispute which was referred to the Industrial Tribunal with the following terms of reference:-

(2.) DURING the pendency of the reference, Shri Bhiku Ram died. In view of his death, the Industrial Tribunal declined to answer the reference, stating that, "since, the workman in the present case has died on 25.10.05, no regularization order could be passed in his favour."

(3.) THE writ-petition is disposed of.