MUNICIPAL CORPORATION OF DELHI Vs. KISHNI

JUDGEMENT

(1.) The instant petition under Article 226 and 227 of the Constitution of India has been filed on behalf of the petitioner seeking the following reliefs:

(2.) The respondent was engaged on contractual basis as a part time Safai Karamchari in the year 1967 with the petitioner/Municipal Corporation of Delhi (hereinafter "MCD").

(3.) The respondent raised an industrial dispute seeking regularisation on the post of Safai Karamchari and the appropriate government vide its order bearing no. F.24(3212)/95-Lab./33303-08 dtd. 27/10/1995 referred the industrial dispute for adjudication to the Labour Court/Industrial Tribunal.