JAI PAL SINGH Vs. D D A

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 07. 12. 2007 passed by the learned Single Judge dismissing the writ petition of the appellant on the ground of inordinate delay and laches.

(2.) ON the basis of a dispute raised by the appellant, the Secretary (Labour), Delhi Administration referred the dispute in the following terms:

(3.) AFTER receipt of the aforesaid reference, the Industrial Tribunal allowed the parties to file their pleadings. The learned Industrial Adjudicator after completing the proceedings disposed of the reference by passing an award on 10. 09. 2003. In the said award, the Industrial Tribunal held that the workmen are not entitled for regularisation as they were appointed on contractual period for a period of six months from 01. 11. 1990. It was also held that thereafter their services were not continued although there was an order passed by the High court for maintenance of status quo. The said order also ultimately came to be vacated on 02. 03. 1993. In the light of the aforesaid observations and findings recorded by the learned Industrial Adjudicator, the reference was answered against the workmen and in favour of the respondent. The workmen did not challenge the said award immediately.