SAT NARAIN GUPTA Vs. CTC LIMITED

JUDGEMENT

(1.) RULE.

(2.) WITH the consent of the counsel appearing for the parties the matter is taken up for final hearing.

(3.) THE petitioner has filed the present writ petition feeling aggrieved by the order of the tribunal dated 21 -5-2005. Counsel for the petitioner contends that tribunal has wrongly held the petitioner not entitled for reinstatement with full back wages. Counsel for the petitioner submits that once the Tribunal has held the termination of the petitioner as illegal then the petitioner ought to have been granted the relief of reinstatement with consequential benefits. Counsel for the petitioner has drawn my attention to the operative part of impugned award. The same is reproduced below: