BHOLA THAKUR Vs. MCD

JUDGEMENT

(1.) The present petition filed under the Article 226 of The Constitution of India emanates from the award dtd. 7/3/2003 ("the impugned award") passed by The Learned Presiding Officer, The Industrial Tribunal no. II, Karkarduma Courts, Delhi in I.D. No. 16/98. Vide the impugned Award, the learned Labour Court was pleased to decide the terms of reference in favour of the Respondent/management.

(2.) Aggrieved by the impugned award, the Petitioner/workman has preferred the present petition, seeking an appropriate writ for quashing the impugned award and subsequent reinstatement of the Petitioner/workman in service with all consequential benefits.

(3.) The Petitioner/workman joined the Respondent/management as a Beldar w.e.f. 8/8/1996 on a monthly paid/muster roll basis. The service of the Petitioner/workman was terminated w.e.f. 15/5/1997 vide a termination letter dtd. 14/5/1997.