DELHI DEVELOPMENT AUTHORITY Vs. RANI VERMA

JUDGEMENT

(1.) The present petition has been filed by the petitioner seeking quashing of an award dated 22.11.1999 passed by the Industrial Tribunal, Delhi (hereafter the 'impugned award') whereby the Industrial Tribunal directed regularization of respondent no.1 (Rani Verma) as a stenographer in the pay-scale as applicable to that post with usual allowances from the date she was regularized on the post of Mate (i.e. 19.09.1989) and with all consequential benefits.

(2.) The brief facts of the case that are relevant for examining the controversy in the present matter are as under:

(3.) The learned counsel for the petitioner contended that respondent no.1 accepted the post of Mate by her letter dated 20.10.1989 without protest and performed the duties associated with the post of Mate, therefore, respondent no.1 cannot now seek regularization on the post of stenographer and the claim of regularization was highly belated and unexplained as it was raised for the first time in the year 1995 almost after a lapse of six years since she accepted the appointment of Mate.