SUPERINTENDENT OF POST OFFICES Vs. B D CHAUHAN

JUDGEMENT

(1.) BY way of this petition, the petitioner has challenged the judgment and award dated 14.05.2012 passed by the learned Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, Ahmedabad in Reference CGITA No. 972 of 2004 (Old Reference ITC 24 of 1994), whereby the the Labour Court has partly allowed the Reference and directed the present petitioner to pay compensation of Rs.30,000/- to the respondent workman-B.D. Chauhan within 30 days of publication of award, failing which, the amount of compensation will carry interest @9% per annum and also ordered to pay Rs.500/- being the cost.

(2.) THE short facts as per the petition are as under:

(3.) MR . Yogen Pandya, learned advocate for the respondent no.1 has supported the order of the Labour Court.