TRIBHUVAN Vs. MADHYA PRADESH ADMINISTRATION

JUDGEMENT

(1.) Rule. With the consent of the counsel for the parties, the writ petition is taken up today for final hearing.

(2.) This writ petition challenges the Award dated 26th July, 2002, passed in I.D.No.68/1995 by the Presiding Officer, Labour Court No.VII, Delhi(hereinafter referred to as the 'Labour Court').

(3.) The grievance of the petitioner/workman is that in spite of the Labour Court's recording the finding in favour of the petitioner that the services of the petitioner were illegally terminated by the management, that is the Madhya Pradesh Administration through its Deputy Commissioner, Madhya Pradesh Bhawan, New Delhi(hereinafter referred to the as the 'Management') which is the respondent No.2 in the writ petition where the petitioner/workman was employed as a 'Peon', the consequence of such a finding, i.e., reinstatement or compensation in lieu of reinstatement has not been granted to the petitioner/workman.