SUPERINTENDENT OF POST OFFICE Vs. DINESH KARSANBHAI GORI

JUDGEMENT

(1.) This petition under Articles 226 /227 of the Constitution of India is filed with following prayers:-

(2.) The dispute was referred for adjudication to the Industrial Tribunal on the question as to whether the Department of Posts, Kutch Division was within its powers to not give seniority on the basis of number of days worked by the respondent-workman and not offering him regular employment in the Department? The other action of the Department questioned was whether termination of services of the respondent-workman with effect from 23/12/2011 was passed without following due process of law?

(3.) It appears that the Central Government Industrial Tribunal-cum-Labour Court by the impugned award allowed the Reference in favour of the workman and directed that the workman was fully entitled for reemployment (sic) on the post on which he was working at the time of termination of his job and therefore, the petitioner was directed to reinstate the respondent on the post where he was working.