UNION OF INDIA Vs. KAMLESH KUMAR BHARTI

JUDGEMENT

(1.) Delay condoned.

(2.) Special leave granted.

(3.) The respondent was appointed temporarily as Extra-Departmental delivery Agent in Ghazipur on 1/1/1993. He was relieved of the said post on 19-2-1994. He filed a petition (OA No. 404 of 1994 before the central administrative tribunal, Allahabad (hereinafter referred to as "the tribunal") which has been allowed by the tribunal by the impugned judgment dated 3/10/1995. The tribunal has held that the respondent had worked for more than 240 days and he was entitled to the protection of section 25 of the Industrial Disputes Act, 1947 and since the said provisions were not complied with, the termination of the services of the respondent was illegal.