ASHOK KUMAR Vs. UOI AND ORS.

JUDGEMENT

(1.) The petitioner's grievance is that the Tribunal even while returning its finding that the law was not complied with inasmuch as the copy of the Inquiry Report was not furnished to the petitioner [by virtue of the decision in Managing Director ECIL v. B. Karunakar (1993) 4 SCC 727 ], directed his reinstatement but without any benefit of past service. The operative order of the Tribunal is as follows:

(2.) This petition was called for hearing and was dismissed on two previous occasions. The order dated 23rd August, 2016, the Court made the following observations:

(3.) Learned counsel for the respondent submits that according to instructions given to her, the suggestions are acceptable and the petitioner's seniority would be given to him with effect from the date of his reinstatement.