DAVID JOHNSON Vs. GIVO LIMITED

JUDGEMENT

(1.) These are objections by the petitioner ex-employee praying for setting aside a part of the arbitral award dated 11.1,2000, as passed by Shri J.P. Sharma, Sole Arbitrator.

(2.) The background of facts, to the extent necessary for appreciating the challenge to the arbitral award, is that the petitioner joined the employment of the respondent, in the capacity of the "Chief Modalist", drawing in those times, a fairly huge salary oF Rs. 37,216/- per month.

(3.) The petitioner's case is that he was illegally suspended w.e.f. 18.12.96, and Then illegally dismissed from service w.e.f. 31.8.98 and that he was not paid his salary from December 1996 onwards, despite repeated demands.