KARSANBHAI LALA HARIJAN Vs. WESTERN RAILWAY

JUDGEMENT

(1.) The matter has already been admitted and with the consent of the parties, the matter is taken up for final hearing today.

(2.) Heard learned counsel Ms. Nita Banker for Ms. Parmar and Ms.Talati for the Railway Administration.

(3.) The petitioner herein has raised an industrial dispute, which was registered as Reference (ITC) No.5 of 1989 before the Industrial Tribunal (Central) at Ahmedabad. The petitioner was the Second Party and the respondent herein was the First Party in the aforesaid dispute. It is the say of the petitioner that the action of the Railway Administration in terminating his services was not justified.