ZUBEDA Vs. COMMISSIONER MCD

JUDGEMENT

(1.) These petitions have been filed by workers seeking reinstatement in the Municipal Corporation of Delhi ('MCD') having been employed in 1995 and setting aside of Award dated 5 th September 2011 passed by the Labour Court No. XVI, Karkardooma Courts, Delhi in ID No. 183/07; ID No. 170/07, ID No. 173/07, ID No. 172/07, ID No. 176/07, ID No. 174/07, ID No. 175/07 and ID No. 169/07 in W.P. (C) 6213/2012, W.P. (C) 6214/2012, W.P. (C) 6215/2012, W.P. (C) 6216/2012, W.P. (C) 6217/2012, W.P. (C) 6218/2012, W.P. (C) 6220/2012 and W.P. (C) 5346/2013, respectively.

(2.) Petitioners were recruited to work as Basti Sevikas with the MCD. The job of a Basti Sevika was to provide medical aid to pregnant women, to motivate females for family planning and to motivate people to prevent the spreading of diseases. Petitioners were duly recruited from JJ clusters and trained through training courses and were given identity card and certificates by the Director's Training Centre, MCD.

(3.) This recruitment was in the context of MCD having undertaken implementation of India Population Project ('IPP-VIII') for provision / augmentation of basic health care service primarily for the residents of J.J. Clusters with assistance from the World Bank. The project was initially approved by the competent authority on 14/9/1993. The outlay of the project was revised mid-term by the World Bank in June-July, 1998 and the period of the project was also extended to 30/6/2001. Through the project, MCD set up 6 Maternity Homes-Cum-Health Centers, 21 Health Centres and 106 Health posts, and the project came to an end on 30/6/2001.