MUNICIPAL CORPORATION Vs. PARBHATI LAL

JUDGEMENT

(1.) PARBHATI Lal, plaintiff, respondent herein, had filed a suit for declaration that he is entitled to be promoted/designated to the post of Electrician. He had also sought arrears of difference in wages with interest @ 18% per annum while seeking relief of mandatory injunction directing the defendant - Municipal Corporation, Faridabad [appellant herein] to promote and designate him as Electrician from the date of his actual entitlement and for payment of arrears with interest on difference in wages.

(2.) RESPONDENT -plaintiff is an undergraduate and had done diploma in Wireman Trade from an Industrial Training Institute. He started his service on ad hoc basis which were later on regularized on 7.6.1993 but with effect from 28.12.1988. His regularization was not done from the date of his initial appointment, i.e., 28.12.1978.

(3.) A tough contest was made by the defendant Municipal Corporation. Denying the stand of the plaintiff, it was explained that the plaintiff was appointed as a Helper on ad hoc basis on 28.12.1978 and was regularized in service on 7.6.1993 when other temporary/ad hoc employees were regularized in their service. Claiming that the plaintiff had no case, dismissal of the suit was sought.