HARYANA URBAN DEVELOPMENT AUTHORITY Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL CUM LABOUR COURT, GURGAON

JUDGEMENT

(1.) This petition seeks quashing of award dated 18.12.2003, Annexure P.3, directing reinstatement of respondent No.2 workman with 50%, back wages.

(2.) Case of the workman was that he was appointed as Sweeper and worked from 1.4.1994 to 25.3.1995 with notional breaks. when his services were terminated without following any procedure.

(3.) The management contested the claim by submitting that the workman was appointed on temporary muster rolls/daily wages by the Sub Divisional Engineer and he worked intermittently for few days. He was not given any appointment letter and he was not it regular employee. The Haryana Urban Development Authority was not industry.