DELHI JAL BOARD Vs. WORKMAN SRI PHOOLCHAND

JUDGEMENT

(1.) THE petitioner-management has challenged the Award dated 31st January, 2002 passed by the labour Court whereby reference made to it by the appropriate Government at the instance of the respondent-workman in respect of the industrial dispute raised by him regarding the termination of his services by the petitioner- management had been answered in his favour and he was directed to be reinstated in service with all consequential benefits.

(2.) THE relevant facts are that the respondent-workman was employed with the petitioner-management as a Beldar with effect from 13th January, 1984 and he was getting ` 11.60 per day. However, on 11th October, 1986 the petitioner-management terminated his services without assigning any reason. He then approached the labour authorities. Since conciliation efforts did not fructify the appropriate Government made a reference to the labour Court vide notification no. F.24(3990)/90-Lab./34438-43 dated 19th September, 1990 with the following term of reference.

(3.) THE petitioner-management filed its written statement before the labour Court denying the very relationship of employer-employee between it and the respondent-workman.