RAJENDER KUMAR Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) VIDE the present petition, petitioner seeks direction for setting aside the impugned award dated 07.11.2009 passed in ID No. 25/2005 whereby the claim petition of the workman has been dismissed.

(2.) MR . Rajiv Aggarwal, ld. Counsel appearing on behalf of the petitioner submits that the terms of reference vide order dated 09.11.2004 was as under:

(3.) WHETHER the workmen had worked for more than 240 days in the preceding 12 months?