MINISTRY OF TEXTILES Vs. U O I

JUDGEMENT

(1.) The Petitioner is aggrieved by an Award dated 9th February, 2001 passed by the Central Government Industrial Tribunal in ID No. 196/1995.

(2.) The question that was referred for adjudication is as follows:-

(3.) The Respondent/workman filed his statement of claim to which the written statement was filed by the Petitioner. For some reason, which is not clear from the record, the Petitioner stopped appearing in the matter and, accordingly, by an order dated 1st August, 1997, the Petitioner was proceeded against ex-parte. The Petitioner does not appear to have taken any steps to have the order dated 1st August, 1995 set aside and ultimately an ex-parte Award was passed against the Petitioner on 9th February, 2001.