BHARAT SANCHAR NIGAM LTD Vs. LEARNED PRESIDING OFFICER

JUDGEMENT

(1.) The petitioner, first party workman in Reference (ITC) No. 5 of 1998 from Industrial Tribunal, Surat, has approached this Court under Article 227 of the Constitution of India challenging the award & order dated 17/4/2003, whereby the Industrial Tribunal while partly allowing the reference and declaring that the action of relieving the workman or discharging the workman from1/1/1991 was illegal and hence ordered his reinstatement with continuity of service without backwages and cost of Rs.2,000/-.

(2.) The facts in brief leading to filing this petition deserve to be set out as under.

(3.) On 11/7/2003 this Court (Coram: P.B. Majmudar, J) issued notice and made it returnable on 18/8/2003, and passed the following order.