MUNICIPAL CORPORATION OF DELHI Vs. MAHAVIR

JUDGEMENT

(1.) These three LPAs involving similar questions of law and fact were taken up for hearing together and are being disposed of by this common judgment.

(2.) An award on the said -industrial dispute was made by the second respondent on 19.4.1998. In the writ petition questioning the said award a single judge relying on Rule 2(f) of the Industrial (Central) Rules held that the same was not without jurisdiction as the Delhi Administration had the requisite power to refer the Industrial Disputes for adjudication.

(3.) The respondent No. 2 in LPA 490/2002 was posted in Ludhiana office of the appellant. He did not mark his attendance and remained absent on various dates. He allegedly left office during working hours without permission. A charge-sheet was issued against him which was followed by a departmental enquiry. He was dismissed from service on completion of the enquiry. An industrial dispute was raised before the Labour Authorities of Delhi Administration Delhi.