SARDARAM BHATTI Vs. THE MANAGEMETN OF MOOLCHAND KHARAITI RAM HOSPITAL & AYURVEDIC RESEARCH CENTRE, LAJPAT NAGAR III, NEW DELHI

JUDGEMENT

(1.) Challenge in this writ petition under Article 226 of the Constitution of India is to the order dated 22.05.2012 passed by learned Presiding Officer, Industrial Tribunal-I, Karkardooma Courts, Delhi in OP No.16/10 whereby the application moved by the respondent for review of the order dated 03.02.2011 was allowed.

(2.) The background facts succinctly stated are as follows:

(3.) Enquiry issue was treated as preliminary issue on which both the parties led their respective evidence. The Tribunal decided the preliminary issue in favour of the petitionerworkman observing that rejection of the demand of the workman to bring Sh Vijender Singh, General Secretary of Moolchand Karamchari Union as his defence assistant had no justification. The interim award dated 03.02.2011 was published on 12.05.2011 and the same was enforceable from 10.06.2011.