MOH SHAKEEL AKHTAR Vs. MCD

JUDGEMENT

(1.) The petitioner seeks direction for setting aside the impugned order dated 19.01.2009 passed by the Industrial Adjudicator in ID No. 229/1995.

(2.) Mr. Rajiv Aggarwal, learned counsel appearing on behalf of the petitioner submits that terms of reference vide notification No. F- 24(3427)/94/Lab.31160-65 dated 28.09.95 was as under:-

(3.) Accordingly, learned Presiding Officer framed the issues as under:-