P K SHARMA Vs. MCD

JUDGEMENT

(1.) THIS appeal is directed against the order dated 30th November, 2007 dismissing the writ petition filed by the appellant. The writ petition was filed by the appellant impugning the award dated 11th October, 2006 passed by the Presiding officer, Industrial Tribunal No. 1, Karkardooma Courts in ID case No. 40/2006.

(2.) THE appellant was appointed as a Data Entry Operator on ad hoc basis by the respondent under order dated 26th March, 2001. The counsel for the appellant has drawn our attention to the said appointment order. He states that although the appellant was appointed on ad hoc basis, he continued to work till 2004 and on one fine morning he was told that his services stand terminated without issuing any written orders.

(3.) SINCE according to the appellant the aforesaid action of the respondent amounted to unjustified and illegal termination, therefore, he sought for a reference, which was accepted by the appropriate Government and on the basis of his request, the following issue was referred to the Industrial Tribunal: