PRAMOD KUMAR Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) THIS writ petition filed by the workman is directed against an award dated 29. 08. 2008 passed by the Industrial Adjudicator rejecting his claim for reinstatement and back wages.

(2.) HEARD.

(3.) THE petitioner was appointed as Beldar/khalasi on daily wages in N. D. M. C. on 03. 08. 2005 for a specific purpose and he was allegedly terminated on 15. 10. 2005. He, aggrieved by his termination raised an industrial dispute and claimed his reinstatement and back wages.