BHARAT SANCHAR NIGAM LTD Vs. RAM NIWAS

JUDGEMENT

(1.) Vide the present petition, the petitioner Management has assailed the award dated 29.12.2005, whereby the learned Tribunal directed the petitioner to reinstate the respondent/workman in service from 15.05.1999 along with continuity of service and full back wages.

(2.) Mr. M.M. Sudan, learned counsel appearing on behalf of the petitioner Management submits that vide order dated 29.08.2000, the Central Government referred the claim of the respondent/workman with following reference:-

(3.) Learned counsel submits as per the reference itself, admitted case of the respondent/workman was that he was a Part Time Sweeper working with the petitioner Management. Thus, in such eventuality, instead of granting any relief whatsoever, the claim petition filed by the respondent/workman would have been dismissed by the learned Tribunal.