M.C.D Vs. NIRANKAR SINGH

JUDGEMENT

(1.) The respondents before this Court namely Shri Nirankar Singh and Shri Onkar Singh were employed with the petitioner/MCD as casual unskilled workers. The case of the respondents is that Shri Nirankar Singh was employed with effect from 26.3.1983 whereas Shri Onkar Singh was employed with effect from 26.5.1985. On the allegations that their services were terminated with effect from 1.3.1987 and 30.6.1987 respectively, they raised an industrial dispute which was referred to the Labour Court for adjudication.

(2.) MCD filed reply admitting the employment of the respondent, though it claimed that Shri Nirankar Singh was employed with effect from 26.6.1983, whereas Shri Onkar Singh was employed with effect from 26.5.1985. Denying the termination of their services, it was stated in the reply that they had absented from duty without any intimation and had thus abandoned the employment.

(3.) The Labour Court vide award dated 4.2.1999 held that the respondents were entitled to reinstatement into service with continuity in service and full backwages. It was noted by the Labour Court that during pendency of the matter before it, both these persons had already been taken back into service. Being aggrieved from the aforesaid order, the MCD is before this Court by way of this writ petition.