CHIEF POSTMASTER GENERAL Vs. ARVIND SHIVABHAI MAKWANA

JUDGEMENT

(1.) Though served, none appears on behalf of the respondent.

(2.) By way of these petitions, the petitioners have prayed to quash and set aside the impugned award dated 21.09.1994 passed by the Central Industrial Tribunal, Ahmedabad in Reference [ITC] No. 9 of 1991 and 16 of 1991 respectively, whereby the Industrial Tribunal has directed the petitioners to reinstate the respondent-workmen in service with full back wages.

(3.) The short facts of the case are that the respondent workmen at the relevant time were working as postman on daily wage basis and they were assigned work as per the requirement of the petitioners. The services of the respondent-workmen came to be terminated w.e.f. 21.02.1989. Being aggrieved by the said order of termination, the respondent workmen raised dispute before the industrial tribunal for adjudication being Reference [ITC] Nos. 9/1991 & 16/1991 respectively. Before the Central Industrial Tribunal, both the parties adduced evidence and on the basis of the material produced before it, the Central Industrial Tribunal allowed the References with the aforesaid directions. Hence, these petitions.