ALOK AGRAWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The main point involved in this writ petition is whether the Steel Authority of India Limited (SAIL) can be notified under Section 14(2) of the Administrative Tribunal Act, 1985 (the Act), so as to confer jurisdiction on the Central Administrative Tribunal (Tribunal) to decide service dispute of the employees of SAIL.

(2.) Shri Alok Agrawal (the Petitioner) is an employee of Bhilai Steel Plant, a unit of SAIL. The petitioner as well as other employees have service dispute with SAIL. They have been raising their service dispute before the Industrial/ Labour Courts or before the High Court, as the case may be.

(3.) The Parliament by the Act has constituted the Tribunal for considering the service dispute among the Central Government employees. Section 14 of the Act also envisages, entrustment of service disputes of other authorities also the Tribunal.