DURGESH KUMAR Vs. DELHI JAL BOARD

JUDGEMENT

(1.) The matter has been called out twice but there is no appearance on behalf of Respondent No.1.

(2.) The Petitioner is aggrieved by an Award dated 8th January, 2002 passed by the learned Labour Court No.IX in I.D. No. 1378/ 1994.

(3.) By the impugned order, the termination of the services of the Petitioner with effect from 1st February, 1988 was held to be illegal. It has been noted that a demand notice was also sent by the Petitioner to the Respondent/Management on 24th January, 1992 and the statement of claim was filed before the Conciliation Officer on 12th May, 1993.