CHARAN SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Vide the present writ petition the petitioner has challenged the award of the Central Government Industrial Tribunal (hereinafter referred to as 'the CGIT') dated 21.01.2013 whereby his claim was dismissed.

(2.) From the facts of the case, it is evident that initially the dispute was referred for adjudication to the CGIT vide order No.L- 42012/136/98-IR(DU), New Delhi dated 30.11.98 with following terms:

(3.) Vide the award dated 02.08.2006, the CGIT, Kanpur formed an opinion that the reference order lacked in material particulars since date of termination was not mentioned therein and thereafter answered the reference as unarticulable. The petitioner again approached the appropriate government and the appropriate government made the fresh reference vide Order No.L-42012/136/98- IR(DU), New Delhi dated 16.01.2007 with following terms: