DHURENDER SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) THE petitioner in this writ petition seeks to challenge an industrial award dated 28. 02. 2009 by which termination of his service from the management of NDMC has been found to be legal and justified.

(2.) HEARD on admission.

(3.) THE petitioner was employed as a daily wager peon under Executive Engineer (Electrical), NDMC w. e. f 25. 10. 1990. He intermittently worked for very short period till his services were dispensed with by the NDMC w. e. f. 26. 06. 1992. Admittedly, he had not completed 240 days of continuous service in the year preceding the date of his impugned termination. The appointment of the petitioner was as daily wager without following the procedure for regular appointment. The respondent NDMC is a statutory body created under the enactment of the Parliament. A person appointed as daily wager in such organization as back-door entry has no legal right particularly when he had not completed even 240 days of continuous service in the year preceding the date of his impugned termination.