UDAYVEER SINGH Vs. PUBLIC WORKS DEPARTMENT

JUDGEMENT

(1.) Challenge in this writ petition under Article 226 and 227 of the Constitution of India is to the Award dated 3rd May, 2010 passed by the Labour Court No. XIX, Karkardooma Courts, Delhi in LIR No.387/06.

(2.) The petitioner claimed himself to be employed as daily rated peon in Public Works Department (hereinafter referred to as 'the respondent') and alleged his illegal termination of service on 10th April, 2003, as such, he raised an industrial dispute which was referred by Secretary (Labour) Govt. of NCT of Delhi for adjudication of the Labour Court with following terms of reference:-

(3.) The petitioner (hereinafter referred to as 'claimant') filed his statement of claim alleging, inter alia, that he was initially employed as daily rated peon w.e.f. 18th May, 1999 by PWD Division 31 (Civil) and was posted in Sub Division-I of the said Division where he worked continuously from 18th May, 1999 up to the date of his illegal termination on 10th April, 2003. At the time of his termination, no notice or one month's pay in lieu of notice was served and no compensation was paid as he had completed 240 days in all the calendar years. He claimed termination of his service by management as illegal and unjustified and claimed reinstatement with continuity of service and consequential benefits.