RAMJAS COLLEGE Vs. LABOUR COURT NO 4

JUDGEMENT

(1.) THE challenge in this writ petition is to the validity of an exparte award dated 26th June, 1984 passed by the Labour Court, Delhi.

(2.) THE petitioner is a constituent college of the University of Delhi. According to the petitioner, it had employed respondent No. 2, Ram Daya, as an ad hoc Mali. His services were terminated with effect from 5th June, 1982,

(3.) A dispute arose regarding this termination. The Delhi Administration then referred the following term of reference to the Labour Court, Delhi for its adjudication.