DELHI DEVELOPMENT AUTHORITY Vs. PRATAP SINGH

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for setting aside the Award dated 7th May, 2011 passed by the Labour Court whereby the termination of services of the respondent was held to be illegal and he was directed to be reinstated with full back wages and continuity of service.

(2.) Briefly stated, the facts which led to the filing of the present petition are that the respondent worked with the petitioner from 25 th January, 1986 onwards till as a chowkidar and w.e.f. 3 rd April, 1987 he was not permitted to report for duty by the officials of DDA. The respondent felt that his services had been terminated suddenly without any reason and so he raised an industrial dispute which in due course came to be referred by the Government to the Labour Court for adjudication. The following was the term of reference made to the Labour Court:-

(3.) The respondent filed a statement of claim before the Labour Court claiming that he was employed by the Delhi Development Authority on 25 th February, 1986 at a monthly salary of Rs. 900/- and his services had been terminated w.e.f. 3 rd April, 1987 and since termination of his services was without any cause and without holding any kind of enquiry he was entitled to be reinstated in service with all consequential benefits.