BADSHAH SINGH Vs. DELHI JAL BOARD

JUDGEMENT

(1.) This appeal is directed against an order dated 19th March, 2014 passed by the learned Single Judge dismissing the Appellant's Writ Petition (C) No. 4068/1999, whereby he had challenged an Award dated 30th April, 1999 of the Industrial Tribunal in ID No. 351/1990.

(2.) The brief factual background is that the Appellant was appointed by the Respondent/Delhi Jal Board as Beldar on muster roll basis with effect from 1st January, 1982. The case of the Appellant is that he was asked by his superior i.e. the Assistant Engineer-II to work at his house as a domestic servant after duty hours. When the Appellant declined to do so, he was marked absent from duty from 11th May to 31st May, 1989, although he claims to have performed normal duties on all the above days. He claims that the wages for the month of May, 1989 were also denied to him. Another Junior Engineer (JE) had also been compelling the Appellant to work at his house as domestic help. According to the Appellant, his services were terminated on 15th June, 1989. On 30th June, 1989 he sent a legal demand notice to the Respondent. On 29th June, 1989 the Respondent served a memo on the Appellant which, according to him, he received only on 16th December, 1989. He is stated to have replied to the said memo on 29th December, 1989.

(3.) The Appropriate Government made a reference to the Industrial Tribunal (Tribunal) of the disputes arising from the termination of the Appellant's services with the Respondent on 30th January, 1990. The terms of reference read as under: