ANIL KUMAR PRABHAKAR Vs. TELECOMMUNICATIONS CONSULTANT INDIA LTD

JUDGEMENT

(1.) The petitioner workman is aggrieved of the award dated 31st October, 2001 of the Labour Court answering the following reference:

(2.) The appointment of the petitioner was vide letter dated 5th November, 1983 of the respondent No. 1, the relevant part whereof is as under: ...[VERNACULAR TEXT OMITTED]...

(3.) It is the admitted position that the petitioner pursuant to the aforesaid appointment proceeded abroad and remained abroad till 2nd May, 1985 after which he returned to India. On 17th September, 1985 another identical appointment letter was issued to the petitioner asking him to proceed to Nigeria on the same terms and conditions as above. It is the case of the petitioner that on 12th November, 1985 he was directed to proceed to another unknown place in Nigeria from where he was on 27th December, 1985 directed to proceed to India and report for duty at the Delhi office of the respondent No. 1 on 1st January, 1986 but no work was assigned to him; ultimately on 26th February, 1986 a memo dated 15th January, 1986 as under was issued to him: