UNIVERSITY OF DELHI Vs. R.K. YADAV

JUDGEMENT

(1.) These two writ petitions involve one person namely Mr.Ram Shekar Jha arising from two different awards passed in two different industrial disputes raised by him and the issue being inter-connected, with the consent of the counsel for the parties are being disposed of by this common order.

(2.) The challenge in this writ petition is by the petitioner University to the Award dated September 17, 1991 in I.D No.481/1986 which was referred to the Labour Court by the appropriate government with the following reference:

(3.) It was the case of the respondent that he was in employment of Delhi University Sports Council since June, 1981. According to him, his services were terminated with effect from January 11, 1986 without assigning any valid reason. It was his case that persons junior to him have been retained in service. He alleged that his termination was in violation of Section 25(F), (G) and (H) of the Industrial Disputes Act, 1947 (hereinafter referred to as the Act). He claimed reinstatement with full back wages and continuity of service.