DUSHYANT KUMAR Vs. M.C.D. OF DELHI

JUDGEMENT

(1.) THE petitioner seeks direction for setting aside the impugned award dated 08.08.2008 passed by the Industrial Adjudicator in ID No.183/95.

(2.) MR . Rajiv Aggarwal, learned counsel appearing on behalf of the petitioner submits that the terms of reference vide notification No.F -24 (1022)/95/Lab - 19558 -63 dated 07.07.95 are as under: -

(3.) THE issue Nos.1 to 3 as noted above have been decided in favour of the petitioner whereas issue No.4 is decided against the petitioner.