KRISHNA AND ORS. Vs. MUNICIPAL COMMITTEE AND ORS.

JUDGEMENT

(1.) THE petitioner No. 1 is the widow, and the petitioners No. 2, 3 and 4, are the minor sons, whereas, the petitioner No. 5 is the eldest son of Late Sh. Dhoop Singh, respectively, who have filed the present writ petition under Article 226 of the Constitution of India for the grant of family pension to petitioners No. 1 to 4 and to issue directions to the respondents to consider the claim of petitioner No. 5 for compassionate appointment.

(2.) IT is contended that Sh. Dhoop Singh was appointed as Beldar on daily wage basis in the Municipal Committee, Charkhi Dadri, District Bhiwani on 05.04.1983. He was also then appointed as a Chowkidar in 1984 and confirmed as such but was reverted back to work as Beldar on account of not possessing essential educational qualification. Thereafter, his services were illegally terminated on 01.04.1987 by the respondents without any notice and payment of the retrenchment compensation in violation of Section 25 -F of the Industrial Disputes Act, 1947. However, late Sh. Dhoop Singh was reinstated in the service, with continuity of service with back wages from 11.01.1990 onwards vide award dated 22.05.92 passed by the Industrial Tribunal.

(3.) AGGRIEVED against the award, the respondents filed writ petition, which was dismissed on 17.06.92.