RAJENDER SINGH Vs. UOI

JUDGEMENT

(1.) The present petition is directed against the impugned award dated 30.09.2010, passed by ld. Central Government Industrial Tribunal No. 1, Delhi, in I.D. No. 28/2009, whereby the ld. Tribunal has not directed the respondent / Management to regularize the services of the petitioner after taking into account his initial date of joining.

(2.) The petitioner joined the services of the respondent / Management w.e.f. 03.04.1984 as a daily wager, however his services were terminated on 08.03.1996.

(3.) Being aggrieved, the petitioner raised an industrial dispute and vide first award dated 07.07.2000, petitioner was reinstated in service with continuity of service and full back wages.