RAM BHAWAN Vs. N.D.M.C.

JUDGEMENT

(1.) THE short question which arises for consideration in this writ petition is whether the petitioners/workmen, namely, Ram Bhawan, Mam Chand and Nanehey Lal who joined the N.D.M.C. in 1984 as daily wage beldars and were later regularised as beldars with effect from 1st April, 1997 are entitled to be regularised with effect from the date of their initial appointment and further whether they are entitled to be paid wages as were being paid to the regular beldars on the principle of 'equal pay for equal work'.

(2.) IT is not disputed that the petitioners were appointed as beldars on daily -wage -basis and they continued to work in that capacity for 6 -7 years till they raised an industrial dispute in the year 1990 seeking their regularisation as beldars from the date of their initial appointment. The dispute was referred to the Industrial Tribunal - II, Karkardooma Courts, Delhi. The reference made was to the following effect:

(3.) IT is these findings of the Industrial Tribunal which have been assailed in this writ petition.