CHANDRAKANTH GAIKWAD Vs. MANAGEMENT OF MSK MILLS

JUDGEMENT

(1.) THE award of the Central Government Industrial Tribunal -cum -Labour Court in C.R. No. 52/2008 dated 29.09.2011 is called in question in this writ petition. The Central Government referred to the following matter for adjudication, which reads thus:

(2.) TO support the rival contentions, MW -1 was examined on behalf of the management whereas the workman examined himself as WW -1 and has produced the records. The witness for management has produced the resignation letter of the petitioner dated 22.03.1991 with a letter of request for adjustment of dues payable by him towards mills quarters, licence fee and water charges and due to non submission of accounts from gratuity and other benefits payable to him. Relieving letter dated 22.03.1991 intimating the petitioner that his resignation letter dated 22.03.1991 is accepted and is relieved from duties with effect from 30.03.1991. Seven letters were written to the petitioner by the management calling upon him to pay dues and to receive gratuity payable to him. Exs. M1 to M6 are the orders passed in the various writ petitions and writ appeals.