SURENDER SINGH DALAL Vs. MOTHER DAIRY

JUDGEMENT

(1.) The petitioner has assailed the award dated 11.07.2011, whereby the termination of the petitioner has been held valid and legal.

(2.) Ld. Counsel appearing on behalf of the petitioner submits that the under Section 47 of persons with Disability (Equal Opportunities, protection or rights and full participation) Act, 1995, it is mandatory that whenever a workman suffered from disability, he should be provided with work, which he is competent to do. Since the Management has not granted his legal right, its settlement with the Petitioner is bad in law. Consequently, the termination order dated 15.06.1995 has no bearing.

(3.) It is admitted fact that the Demand Notice was sent by the petitioner on 16.10.2002, whereas his services were terminated on 15.06.1995.