DILBAGH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioner who was appointed by the Delhi Development Authority, for the relief of reinstatement and back wages and consequential benefits.

(2.) The case of the petitioner is that he was appointed as a beldar in HD-III Division on regular muster roll on 1.12.1993 and he had worked there for 197 days from 1.2.1983 to 19.7.1983. His services were terminated because the FIR has been filed against him under Sections 411/406/407/408/409/120-B, Indian Penal Code. The allegations were that on counting of cement bags, 1500 cement bags were found short.

(3.) This court issued notice and in pursuance of the notice, reply was filed by the Director, Material Management, Delhi Development Authority. In the reply, it is stated that this petition is not maintainable because it does not disclose as to how the case of the petitioner is covered under Sec. 25-F of the Industrial Disputes Act, 1947.