RAM SINGH Vs. THE MANAGEMENT OF CPWD

JUDGEMENT

(1.) THE appellant assails the judgment dated 24th September, 2012, passed by learned Single in W.P.(C) 4441/2006. By this impugned judgment, the learned Single Judge set aside an Industrial Award dated 23rd January, 2004, holding that the action of the CPWD in not regularizing the services of Ram Singh as Carpenter w.e.f. his date of appointment on 1st January, 1972 was not justified.

(2.) WITH the consent of the parties, the appeal is taken up for consideration today. We have heard learned counsels for the parties at length who have carefully taken us through the records.

(3.) AGGRIEVED by non regularization of his services and deprivation of the appropriate pay scale and allowances, the appellant raised an industrial dispute which came to be referred as I.D. No. 147/90 before the Presiding Officer, Central Government, Industrial Tribunal: Cum Labour Court -II, Rajendera Bhawan, Ground Floor, Rajendra Place, New Delhi vide its letter dated 18th December, 1990, which referred the following dispute for adjudication: - -