ROHTASH Vs. M C D

JUDGEMENT

(1.) Rule. With the consent of parties writ petition is taken up for disposal.

(2.) The relevant facts, as urged by the counsel for the petitioner and relevant for disposal of this writ petition are being noticed:

(3.) Petitioner had worked during the year 1978 as a daily wager. Petitioner was working in what is known as BHC Anti Malaria Operation of Municipal Corporation of Delhi. It is stated that during the period 1980-86, petitioner was not working. He was re-engaged on 25.3.1986 and had worked up to 7.6.1986.