GOPAL Vs. MCD

JUDGEMENT

(1.) Rule.

(2.) With the consent of the parties the matter is taken up for final hearing.

(3.) The learned counsel for the petitioner has not challenged the denial of the reinstatement in view of the fact that the award is of the year 1998 and the petition suffers from unexplained laches. The Tribunal relied upon the judgment of Punjab & Haryana High Court in Karnal Central Co-op. Bank Ltd. Vs. Industrial Tribunal, Rohtak & Others, 1994 LLR Punjab & Haryana, 248, in which the law laid down is to the effect that it is now well settled that Industrial workers who do not complete 240 days of service have no industrial rights under the Act and cannot, therefore,avail of the machinery provided under the Act for the settlement of their disputes.