INDER KUMAR Vs. AIR FORCE SENIOR SECONDARY SCHOOL

JUDGEMENT

(1.) The petitioner has impugned the award dated 20th April, 2007 dismissing the claim of the petitioner on the ground of delay.

(2.) A reference dated 14th August, 2006 was made by the appropriate Government as under:-

(3.) The petitioner alleged that he was employed with the respondent management on a post of Chowkidar at a salary of Rs.500 per month which was later increased to Rs.800 per month. He alleged that his services were terminated without any cogent reason on 26th October, 1995. The petitioner contended that during the time he was working, some false charges were made against him regarding missing of a torchlight worth Rs.120 though the said torchlight belonged to the petitioner. Other allegations were also made against the petitioner as a counter blast to the petitioner approaching the Court claiming minimum wages.