OM PRAKASH VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri A. K. Jauhari, learned counsel for the appellant as well as Sri Ambika Prasad, learned counsel for the respondents.

(2.) The instant appeal has been preferred under Section 37 of the Arbitration and Conciliation Act , 1996 against the judgment and order dated 28. 07. 2018 passed in R. S. No. 3/2015 (Omprakash Verma Vs. State of U. P. and Others) whereby the petition of the appellant under Section 34 of the Arbitration and Conciliation Act , 1996 has been dismissed and the award dated 27. 09. 2014 has been affirmed. Briefly, the facts giving rise to the above appeal are being noted hereinafter, first:-

(3.) The appellant was appointed on the post of conductor on contract basis on 18. 05. 1998 in Gomti Nagar Depot, Lucknow. By means of the letter dated 13. 11. 2009, the respondent no. 3 passed an order to the effect that all the conductors engaged through agencies, if were ready to work on the conditions of the Corporation can be engaged directly by the Corporation on contract basis. It is in furtherance thereof that it has been alleged by the appellant that he was allowed to work continuously on contract basis with the respondent-corporation till 29. 12. 2009.