DHARAMVIR SINGH Vs. MANAGEMENT OF SHRI AURBINDO COLLEGE

JUDGEMENT

(1.) THE workman, in this writ petition filed under Article 226 of the constitution, seeks to challenge an industrial award dated 29. 04. 2009 of the industrial Adjudicator granting no relief to him for alleged termination of his services from the respondent college w. e. f. 01. 06. 1994.

(2.) HEARD.

(3.) BRIEFLY stated the facts of the case relevant for the disposal of this writ petition are that the petitioner was intermittently appointed for fixed term varying between 2-5 months on ad-hoc basis during the period between 02. 04. 1990 to 31. 05. 1994. Some time he was appointed as Peon and sometime as chowkidar. The last ad-hoc appointment of the petitioner came to an end on 31. 05. 1994 where after it was not extended any further. Aggrieved therefrom, the petitioner raised an industrial dispute which was referred by the appropriate government for adjudication to the Labour Court. The Labour Court vide its impugned award has decided the reference against the petitioner holding that the petitioner being an ad-hoc appointee was not entitled for regularization or for back wages. It is aggrieved from this impugned award of the Industrial Adjudicator, the petitioner has filed the present writ petition seeking directions against the respondent to reinstate him in service with full back wages.