LAWS(DLH)-2013-7-499

UNION OF INDIA Vs. JAGDISH CHAND GUPTA

Decided On July 30, 2013
UNION OF INDIA Appellant
V/S
JAGDISH CHAND GUPTA Respondents

JUDGEMENT

(1.) THIS is a petition which seeks to assail a majority award dated 17.09.2012 (sic. 30.08.2012). The dissenting award is passed by Ms Ambika Jain, who at the relevant time was holding the post of Deputy CAO. She presently holds the post of Director/ Finance / Stores-I in the Railways. The two arbitrators who form part of the majority, Mr Balbir Singh and Mr V.K. Gupta, continue to hold the post of Deputy Chief Engineers, though in different departments. Pertinently, all three arbitrators were appointed by the petitioner.

(2.) THE challenge is laid to all three (3) claims awarded in favour of the respondent; in the background of the following brief facts.

(3.) SINCE disputes arose between parties, the matter was referred to a panel of three arbitrators, as indicated above.