DALIP KUMAR Vs. LADY HARDING MEDICAL COLLEGE

JUDGEMENT

(1.) CM No. 17315/2007 Allowed subject to just exceptions. Application stands disposed of.

(2.) THE short question which falls for consideration is whether the services of Shri Dalip Kumar, petitioner/workman was legally terminated by its employer, Management, Lady Harding Medical College and smt. S. K. Hospital? The Labour Court vide its award dated 1st February, 2007 did not find sufficient ground to interfere with the orders of petitioner's removal. The Labour Court further found that the petitioner was not entitled to any other relief.

(3.) A brief statement of facts of the petitioner's case is this. The petitioner was appointed as chowkidar with the respondent/employer on 7th March, 1997. Para 7 of his appointment letter Ex. MWl/b clearly, specifically and unequivocally lays down following condition:-