UNIVERSITY OF DELHI Vs. R K SHARMA

JUDGEMENT

(1.) This writ petition challenges the award dated 13th October 2000 by which the termination of the services of respondents 2 to 4 were found to have been illegally and unjustifiably and and the petitioner was directed to reinstate the workman with continuity of services and 50 per cent of back wages from the date of termination till their reinstatement. The reference to the Labour Court dated 22nd July 1992 arose on the following terms:

(2.) The workmen's case set up before the Labour Court is as follows:

(3.) The petitioner took up the plea before the Tribunal that workmen were not employed by the petitioner and were and were merely stapling and arranging the cyclostyled material and were engaged from time to time purely on casual/ temporary part time daily wage basis. The work done by the respondents came to an end due to administrative requirements and, therefore, their services were no longer required.