NEW DELHI MUNICIPAL COUNCIL Vs. KANEYA LAL

JUDGEMENT

(1.) The Petitioner has filed a bunch of 21 writ petitions against an Award dated 6th November, 2003 passed by the Central Government Industrial Tribunal-cum-Labour Court (the Tribunal). The issues involved in all the cases were said to be identical and so this writ petition was taken up as the lead case. The only difference in facts in each case was said to be in respect of the post held by the Respondent/workmen.

(2.) The New Delhi Municipal Committee (NDMC) was constituted by the Punjab Municipal Act, 1911. It has been renamed and reconstituted as the New Delhi Municipal Council by virtue of the New Delhi Municipal Council Act, 1994.

(3.) NDMC is a compact unit providing civic services to the residents of New Delhi. These services include the supply of water and electricity. NDMC consists of three wings, namely, Electricity Wing, General Wing and Water Works Wing. Being a compact unit, there is a common fund and budget for management of the affairs of NDMC.