PYARE LAL Vs. NEW DELHI MUNICIPAL COMMITTEE

JUDGEMENT

(1.) THE present appeal is filed by the appellants against the judgment and order dated 9th November, 2006 passed by the learned Single Judge dismissing the writ petition filed by the appellants herein.

(2.) THE appellants herein were daily wagers/muster roll employees with the respondent-NDMC during the period from 1983 to 1987 and they were engaged as and when the work was available. On 1st January, 1987 the respondent dispensed with the services of the appellants herein pursuant to which an industrial dispute was raised before the learned Labour Court. The learned Labour Court after considering the matter passed an award dated 22nd November, 1999 thereby directing for reinstatement of the appellants but without back wages and continuity of service. Pursuant to the said award the respondent-NDMC re-engaged the appellants in service on 10th January, 2001 on muster roll basis as mazdoor and were posted in the Horticulture Department. The services of the appellants were dispensed with on 14th July, 2001 as the work for which they were engaged came to an end due to paucity of funds.

(3.) BEING aggrieved, the appellants herein again raised an industrial dispute against their termination and a reference was made to the industrial tribunal in the following terms: