RAMESH KUMAR Vs. DELHI JAL BOARD

JUDGEMENT

(1.) By way of this writ petition the petitioner-workman, who was employed as a Beldar with the respondent- Delhi Jal Board (erstwhile Delhi Water Supply and Sewage Disposal Undertaking), had challenged the award dated 12-11-09 in ID Case No. 118/2008 whereby the termination of services of the petitioner-workman was held to be legal and justified and therefore no relief was given to him by the Industrial Tribunal and also for the reason that he had raised the dispute after more than six years of the termination of his services. The petitioner-workman felt that he was entitled to be re-instated in service with continuity of service and full back wages and so he knocked the doors of this Court for getting that relief.

(2.) The petitioner workman, as per his case, was employed as a beldar with the respondent-management on 01.06.1998 till his illegal termination w.e.f. 01.04.2000. He had approached the labour authorities for his re-instatement in service in the year 2006 but since he could not get that relief the dispute between him and the respondent-management was referred for adjudication to the Industrial Tribunal vide Reference order dated 19th September, 2008 with the following term of reference:-

(3.) The petitioner-workman filed his statement of claim challenging his termination to be illegal. The respondentmanagement filed a written statement denying the allegations of illegal termination of his services and pleaded that he was a daily wager/muster roll employee engaged for performing duties which were seasonal like de-silting nalas and sewer lines for pre-monsoon season. He was engaged in June, 1998 till December, 1998 and thereafter he was engaged in January, 1999 till April, 1999 and then again in Jaunary, 2000 till 31 st Match, 2000. It was also pleaded that since the petitioner-workman had raised this dispute after six years and so he was not entitled to any relief.