AMAR PAL Vs. MCD

JUDGEMENT

(1.) By way of this writ petition the petitioners are impugning the award dated 6th December, 2003 whereby an industrial reference was answered against the workman. On a plea that they were appointed as malis/beidars with effect from 20th June, 1998 and that their services were terminated on 20th December, 1998 by the respondents by way of refusal of duties without assigning any valid reason, the petitioners challenged their termination and denial of equal pay for equal work on the ground that the same was illegal and mala fide and amounted to an unfair labour practice.

(2.) Aggrieved thereby, the petitioners had served a legal notice dated 5th March, 1999 asserting that juniors to the petitioners had been retained in service and that the respondents had failed to follow the principles of last come, first go in the impugned termination.

(3.) By an order dated 24th November, 1999, the Government of National Capital Territory of Delhi referred the disputes for the adjudication to the industrial tribunal:-