SHYAM LAL PAL Vs. PO LABOUR COURT FIRST

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge 25.3.1997. We have heard learned counsel for the parties and perused the record.

(2.) The appellant was employed by the respondent MCD w.e.f. 18.2.1987 as a daily wage worker in place of one Ram Sahai Pal and his service was terminated on 1.1.1989. Aggrieved, he raised an industrial dispute against the termination of his service which was referred to the Labour Court No.I, Delhi. By its award, the Labour Court held that termination of his service was valid. The appellant then filed a writ petition which was dismissed and hence this appeal.

(3.) The appellant was appointed as a water cooler chowkidar in place of one Ram Sahai Pal w.e.f. 18.2.1987. Thus, he was a badli worker in place of Ram Sahai Pal.