RAJ SINGH Vs. M C D

JUDGEMENT

(1.) TWO prayers made in the writ petition are as under:-

(2.) THE service of the petitioner was terminated on 8. 7. 1995. He challenged the termination order under the provisions of Industrial Disputes act. The matter was referred to Labour Court for adjudication on the following terms of reference:-

(3.) THE Labour Court after considering evidence and material gave the following relief to the petitioner: