Central Administrative Tribunal - Delhi
Municipal Corporation Of Delhi vs Its Workmen Smt. Bala on 15 March, 2010
Central Administrative Tribunal Principal Bench, New Delhi T.A.No.924/2009 Monday, this the 15th day of March 2010 Honble Shri Shanker Raju, Member (J) Honble Dr. Veena Chhotray, Member (A) Municipal Corporation of Delhi Through this Commissioner Town Hall, Delhi ..Applicant (None for applicant) Versus 1. Its workmen Smt. Bala As represented by Municipal Emloyees Union Aggarwal Bhawan, G.T. Road, Tis Hazari, Delhi-54 ..Respondent (By Advocate: Ms. Swarnima Agarwal) O R D E R (ORAL)
Shri Shanker Raju:
Through this TA, an award has been challenged passed under Industrial Disputes Act, for which we do not have jurisdiction to entertain. Accordingly, Registry is directed to place this matter before the Registrar, High Court of Delhi.
( Dr. Veena Chhotray ) ( Shanker Raju ) Member (A) Member (J) /sunil/