BIHARI LAL Vs. MCD

JUDGEMENT

(1.) UNDISPUTED position is that the petitioner was employed as a daily wage Beldar by MCD on January 01, 1969 and worked continuously till January 15, 1994 when his services were terminated.

(2.) PETITIONER raised an industrial dispute vide ID No.68/1996 which culminated in an Award in his favour on November 23, 2005, requiring him to be reinstated on the same terms and conditions on which he was working at the time of his termination.

(3.) IT is in the afore-noted backdrop of facts that we need to consider : Whether OA No.2806/2011 filed by the petitioner was rightly dismissed in limine by the Tribunal on August 04, 2011; the order impugned.