RAMBIR Vs. KESHAV MAHAVIDYALAYA AND ORS

JUDGEMENT

(1.) Vide the present petition, petitioner seeks direction thereby directing the respondent no. 3 to refer the dispute pertaining to regularization of service of the petitioner to the Industrial Tribunal for adjudication.

(2.) Mr. Rajiv Aggarwal, ld. Counsel appearing on behalf of the petitioner submits that the petitioner had joined the services of respondent no.1 w.e.f 16.08.1994. However, his services were illegally terminated w.e.f 19.03.1997. Being aggrieved, the petitioner raised an industrial dispute vide ID No. 810/1999. Same was decided vide award dated 06.04.2002, whereby the termination of the petitioner was held illegal and unjustified and he was held entitled to be reinstated in service with continuity of service and all consequential benefits with full back wages.

(3.) Being aggrieved, respondent no. 1 challenged the aforesaid award before this Court in W.P.(C) 916/2003. Same is pending for adjudication. Meanwhile, the petitioner raised industrial dispute for regularisation of his service with respondent no. 1. Same has been rejected by the respondent nos. 2 and 3 vide impugned order dated 16.01.2012 by stating that the matter is subjudice in the High Court of Delhi in W.P.(C) 916/2003. However, the petitioner has already been reinstated in service w.e.f 07.03.2005 and working as a daily wager pursuant to the order passed by this Court.