SACHIN Vs. NORTH DELHI MUNICIPAL CORPORATION

JUDGEMENT

(1.) The appeal impugns order dated 5th May, 2017 disposing of writ petition filed by the present appellant-Sachin.

(2.) The appellant and some others have filed Statement of Claim before the Industrial Tribunal for adjudication in the reference made by Deputy Labour Commissioner vide order bearing no.F.24(22)/CD/15/Lab./119 dated 26th Feb., 2015 on the following terms:-

(3.) During pendency of the aforesaid proceeding, the appellant and some others had filed an application seeking interim award/order restraining the respondent i.e. North Delhi Municipal Corporation from going ahead with the process of recruitment to the post of Assistant Malaria Inspector and Assistant Public Health Inspector vide advertisement no.01/14 (Post Code-21/14 and 22/14). In alternative, it was prayed that sufficient seats/posts be kept vacant/reserved and should not be filled up so that the applicants, in case they succeed, can be appointed.