MAHARAJ SINGH Vs. PRINCIPAL ITI NAND NAGRI

JUDGEMENT

(1.) THIS writ petition filed by the workman is directed against an award dated 11. 04. 2008 passed by Mr. S. K. Kaushik, Presiding Officer, Labour Court no. XII, Delhi rejecting the claim of the petitioner for reinstatement or back wages holding that there was no relationship of employer and employee between the parties.

(2.) HEARD.

(3.) THE petitioner alleged to have worked as Pump Operator in ITI, Nand Nagri w. e. f. 01. 01. 1996 at a fixed salary of Rs. 1,500/- per month. He has further alleged that he was illegally terminated by the respondents (management) w. e. f. 08. 03. 2003. He raised an industrial dispute with regard to his alleged termination which was referred by the appropriate Government for adjudication to the Labour Court vide letter of reference dated 20. 04. 2005 to decide as to whether the alleged termination of the petitioner was illegal and unjustified. The petitioner has made a claim for his reinstatement against three persons i. e. (i) ITI, Nand Nagri, (ii) Assistant engineer, PWD and (iii) Junior Engineer, PWD.