N.D.M.C. Vs. BRESH KUMAR

JUDGEMENT

(1.) THE petitioner in the writ petition has challenged the award dated 15th April, 2004 passed by learned Labour Court No. VII, Delhi in the case titled The Workman Bresh Kumar v. The Management of New Delhi Municipal Committee, Sansad Marg, New Delhi in I.D. No. 125/1995.

(2.) BY virtue of the aforesaid award dated 15th April, 2004 the learned Labour Court has directed the reinstatement of the respondent/workman with 50% back wages. That briefly stated the facts leading to the filing of the present case are that the Government of NCT of Delhi has made a reference to the learned Labour Court in the following terms:

(3.) THE respondent/workman is purported to have filed a statement of claim in response to the notice wherein he claimed that he was working as a Beldar in the Civil Engineering Wing of the NDMC since 17th March, 1990. It was further alleged by him that his services were terminated w.e.f. 21st March, 1993 without notice while as his juniors namely Suresh, Raju, Shanti and Sudesh are still working. The respondent/workman issued a demand notice to the petitioner/management which did not yield any result, and accordingly, the aforesaid dispute was referred to the learned Labour Court No. VII.