K V S Vs. PRAVEEN KUMAR

JUDGEMENT

(1.) This review petition, at the instance of the petitioner Praveen Kumar, in W.P.(C) 16146/2004, seeks review of the judgment, dated 18th January, 2018, passed by me, in the said writ petition.

(2.) For the purposes of present review petition, a brief reference to the facts would suffice.

(3.) The review petitioner, who was employed as a watchman with the Kendriya Vidyalaya Sangathan (who was the petitioner in the writ petition and, is, referred to, hereinafter, as "the KVS"), initiated an industrial dispute, challenging the termination, by the KVS, on 27th May, 1992, of his services. The said dispute was referred, by the Ministry of Labour, to the Industrial Tribunal vide letter dated 5th September, 1997. Needless to say, the Terms of Reference addressed the legality of the termination, of the review petitioner's services, by the KVS, and the relief, if any, to which the review petitioner would be entitled in that regard.