SATISH SACHIV BABA Vs. CPWD (M.R.D.)

JUDGEMENT

(1.) The petitioner, vide the present petition seeks the setting aside of the impugned judgment/order dtd. 20/10/2020 of the Presiding Officer, Labour Court-XIX, Karkardooma Courts, Delhi in LIR No.213 of 2006/ LIR No.221 of 2010/ Unique Case I.D.No.02402C0042922002 titled as "Sh. Satish Sachiv Baba Vs. C.P.W.D. (M.R.D.)" and also seeks the issuance of a writ of certiorari against the order dtd. 8/3/2000 of the Executive Engineer, PWD Division, whereby, the services of the petitioner had been terminated apart from a prayer made by the petitioner seeking that the respondent be directed to take the petitioner back into service with back wages and all other consequential benefits.

(2.) The reference made by the Secretary (Labour), Government of NCT of Delhi vide Labour notification No. S-11011/2/75/DK (1A) of the industrial dispute between the petitioner and the CPWD (M.R.D.), was as under:-

(3.) On service of notice of the reference, the petitioner had filed the statement of claim praying for passing an award in his favour and against the management with the direction to the management to reinstate him in service with continuity of service, full back wages along with consequential benefits and seeking a declaration that the order of termination dtd. 10/3/2000 issued by the management was illegal and unjustified.