MUNICIPAL CORPORATION OF DELHI Vs. RAJESH

JUDGEMENT

(1.) THE MCD in this writ petition seeks to challenge an industrial award dated 12. 05. 2008 in I. D. No. 37/2008 directing it to treat the respondent as appointed in the regular pay scale with effect from the date of his initial appointment, i. e. 31. 03. 2003 and grant him all consequential benefits.

(2.) HEARD on admission.

(3.) THE respondent workman was appointed by the petitioner as Safai Karamchari on compassionate grounds vide appointment letter dated 31. 03. 2003. His appointment was described as appointment on daily wage basis. Admittedly, the appointment of the respondent workman was on compassionate grounds after the death of his father Dharam Singh on 15. 01. 2001.