MOHAMMAD RAFIQ,J. - (1.) This writ petition has been filed by the petitioner-Satish Kumar challenging the award of the Central Administrative Tribunals dated 25.8.2003 whereby the reference was answered in negative.
(2.) An industrial dispute was referred to the Tribunal at the instance of the petitioner on the following question - "Whether the demand of Shri Satish Kumar, Typist-cum-Clerk from the management of Kendriya Vidhyalaya, Etarna, Alwar for reinstatement with back wages is just and fair and if so, to what relief, he is entitled to?"
(3.) Undisputed facts are that petitioner was appointed by the respondent with effect from 28.11.1986 on the post of typist-cum-clerk purely on ad hoc basis with the stipulation that such appointment will not last in any case beyond 30.4.1987 and when he was discontinued after 30.4.1987, he filed a writ petition before this Court which was rejected vide judgement dated 11.5.2001 and thereafter he filed special appeal before the division bench, which was allowed by order dated 3.5.2002 whereby direction was issued to the respondents to refer the dispute to the Industrial Tribunal.;