SATPAL Vs. CHANDIGARH ADMINISTRATION AND ORS.

JUDGEMENT

(1.) Admittedly, the petitioner was working as a 'Driver' on daily wage basis at the time of accident when he was driving the truck at the Garbage Dumping Yard wherein ragged picker lost her life and pursuant thereto, he was tried under Sec. 279 read with 304 A of Indian Penal Code and convicted for 09 months by the competent Criminal Court.

(2.) Having undergone the conviction, the petitioner approached the respondents for seeking reinstatement as a 'Driver' on daily wages as he had served uninterrupted for 11 years prior to the unfortunate accident.

(3.) In the return filed by the respondents, the claim of the petitioner has been opposed primarily on the ground that petitioner was a 'daily wager' and being not a regular employee of the Corporation has no vested right to claim reinstatement in service.