SHRIKANT THAKUR S/O LATE I B THAKUR Vs. CHHATTISGARH INFRASTRUCTURE DEVELOPMENT CORPORATION (CIDC) MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioner through the present writ petition has sought for a relief of quashment of impugned order dated 05.03.2014 (Annexure-P/1) whereby the representation of the petitioner for grant of consequential benefit stood rejected by the respondent No.1 holding that he is not liable for any claim and that if at all if he is entitled for, the same has to be made from the respondent No.4. In addition, the petitioner has also sought for issuance of a writ in the nature of mandamus directing the respondents to release the consequential benefits which accrued in his favour treating him to be in service with interest @ 12% per annum till the age of superannuation.

(2.) Brief facts of the case relevant for adjudication of the present petition is that, the petitioner was appointed as Ticket Examiner (Conductor) way back in the year 1969 under the respondent No.4 in the erstwhile State of Madhya Pradesh.

(3.) The services of the petitioner was again abruptly terminated without charge sheet and without any inquiry vide order dated 28/03/1978. The order of termination was questioned before the Labour Court under Section 31(3) of the Act, 1960 vide case No.22/MPIR/1979. After conclusion of trial, the Labour Court vide its order dated 08/12/1983 allowed the application to the extent of holding the order of termination to be illegal and as a consequence the relief of reinstatement with half back wages was awarded.